ABDUL SAMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR/Case Crime No.173 of 2024, under Ss. 363, 376 and 506 IPC and 5(l)/6 of the Prevention of Children from Sexual Offences Act, 2012, Police Station Vikasnagar, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, on 21/5/2024 at 1:45 in the noon, the applicant was trying to take the victim forcibly with him. The victim is a girl of 17 years of age.