KARAN MAURYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.214 of 2023, under Ss. 363, 376(3) IPC and Sec. ' of the Protection of Children from Sexual Offences Act, 2012, Police Station Haldwani, District Nainital. He has sought his release on bail.

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

(3.) According to the prosecution case, the victim, a young girl of 15 years of age, left her house on 17/4/2023, at 11:30 AM, but did not return. Subsequently, the victim was found in the custody of the applicant.