RAJO KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rajo Kaur @ Rajjo and Babli @ Ranu are in judicial custody in Case Crime No.48 of 2024, Police Station Bazpur, District Udham Singh Nagar. Applicant Rajo Kaur @ Rajjo is in judicial custody under Ss. 363, 370, 34 IPC and Sec. 16/17 of the Protection of Children from Sexual Offences Act, 2012 ('the Act') and Applicant Babli @ Ranu is in judicial custody under Ss. 370, 34 IPC and Sec. 16/17 of the Act. They have sought their release on bail.

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

(3.) The victim, a child, was found missing from her sister's house, where she had come to stay. After a long search, she was found in the house of co-accused Mohan. He did not return her and told that he had purchased the victim. With the help of the police, the victim was rescued and taken back in her house by the informant. There, the victim revealed that, in fact, the applicant Rajo Kaur along with co-accused Babbu, visited her once, when she was all alone in the house and under some pretext, took her along with them. The co-accused Babbu took her at a place where the applicant Rajo Kaur left them. There, co-accused Babbu physically exploited her on multiple occasions. Thereafter, his maternal uncle Raju also physically assaulted her. And then, they got the victim married with co-accused Mohan.