SANJAY KUMAR PASWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 83 of 2023, under Sec. 376 IPC and Sec. 5/6 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, on 8/3/2023, the applicant raped the victim, a young girl of 12 years of age, and also threatened her to life. The informant, who is maternal uncle of the victim, when questioned, she revealed that, in fact, the applicant had been raping her for the last one year.