RAHEES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR/Case Crime No. 616 of 2023, under Ss. 363, 366A, 376 (2) (n), 376 (3) IPC and Sec. 3(a)/4, 5 (l)/6 of the Protection of Children From Sexual Offences Act, 2012 Police Station Manglour, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, the co-accused enticed the victim, a young girl on 8/6/2023 and took her alongwith him. She was not traceable when the FIR was lodged. Subsequently, the victim was recovered from the house of the applicant. She revealed that initially, the co-accused took her and established physical relations with her and thereafter, the co-accused handed over the victim to the applicant, who also established physical relations with her on multiple occasions.