ARPIT SAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.206 of 2023 and Sessions Trial No.856 of 2023, under Sec. 363, 366, 376, 406, 411, 120-B IPC and Sec. 5, 6, 16 and 17 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Transit Camp, Rudrapur, District- Udham Singh Nagar. He has sought his release on bail.

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

(3.) This is the second bail application. The first bail application, being BA1 No.371 of 2024, was dismissed as withdrawn on 23/4/2024.