MUKESH SINGH BORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.0170 of 2024, under Ss. 376(2)(n), 506 IPC and Sec. 9(m)/10 of the Protection of Children from Sexual Offences Act, 2012 ('the Act'), Police Station Lalkuan, District Nainital.

(2.) Heard learned counsel for the parties and perused the record.

(3.) At the very outset, learned State Counsel submits that the anticipatory bail application is not maintainable in view of the State of Uttarakhand Notification Dated 111.08.2020, which, inter alia, provides that the provision of anticipatory bail shall not be applicable to the offences under the Act.