MOHD. SHAREEF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 164 of 2023, under Ss. 323, 376, 506 IPC and Sec. 3/4 of the Protection of Children From Sexual Offences Act, 2012, Police Station Pulbhatta, 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 7/8/2023, at 12:40 p.m. the applicant raped the victim, a young girl of 16 years. Meanwhile, the mother of the victim reached at her home. She tried to remove the applicant, but the applicant also did maar-peet with her.