MOHD. KURBAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Rejoinder Affidavit is taken on record. Miscellaneous Application IA No.1 of 2023 stands disposed of, accordingly.

(2.) Applicant is in judicial custody in FIR No.0349 of 2023, under Ss. 376, 511, 354-A IPC read with Sec. 7/8 of the Protection of Children from Sexual Offences Act, 2012, Police Station Patel Nagar, District Dehradun. He has sought his release on bail.

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