MUSTKEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.23 of 2024, under Ss. 377, 323, 34 IPC and Ss. 9(d)/10 and 16/17 of the Protection of Children from Sexual Offences Act, 2012, Police Station Transit Camp, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, a young boy of four years was taken inside a shop, where it is stated that the co-accused inserted his finger in his anus. One co-accused started making video and the applicant slapped the victim. The victim revealed the incident to his grandmother.