AJAY BALA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in connection with Special Session Trial No.767 of 2022 in FIR No.388 of 2022, under Ss. 328, 363, 366, 376(2n) IPC and Sec. 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Sitarganj, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, the applicant enticed the victim, a young girl in his house and gave her some intoxicating substance and thereafter raped her. He also took photographs of her and he continued to establish physical relations with the victim.