SACHIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sachin is in judicial custody in Case Crime No.235 of 2022, under Ss. 302, 34 and 201 IPC, Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sec. 25 of the Arms Act, 1959, Police Station- Lalkuan, District- Nainital. He has sought his release on bail.

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

(3.) According to the FIR, the deceased, a young girl of 18 years of age, left her house on 9/8/2022, but she did not return. A report was lodged by her mother. According to the prosecution case, subsequently, the applicant and the co-accused were arrested and at their instance, the dead body of the deceased and the weapon of offence were recovered from a forest.