KISHORE SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in connection with Special Sessions Trial No. 21 of 2022, in connection with FIR No. 12 of 2022, under Ss. 323, 376D, 363, 366A, 120B IPC and Sec. 5/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Jajerdewal, District Pithoragarh. He has sought short term bail on the ground of liver transplant of his father.

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

(3.) The applicant proposes to donate his liver. Earlier, the applicant was granted short term bail, which was extended also.