JABIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jabir is in judicial custody in FIR/Case Crime No.782 of 2023, dtd. 17/10/2023, under Ss. 376(3) IPC and Ss. 3(a)/4 (2) of The Protection Of Children From Sexual Offences Act, 2012, Police Station Jwalapur, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, 6-7 days prior to lodging of the FIR, the applicant entered into the house of the informant and inappropriately touched her daughter. When the applicant tired to tear away the clothes of the victim, she cried and the applicant ran away.