RAVINDRA BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sect ion 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for regular bail in connection with the Case Crime No. 27 of 2024 (Special Sessions Trial No. 47 of 2024), registered at Kotwali Champawat, District Champawat.

(2.) The applicants Ravindra Bhatt and Sanjay are in judicial custody under Ss. 137(2), 127(2), 142, 70(2) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 5 (g) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Heard Mr. B.S. Koranga, learned counsel for the applicants, Mr. G.S. Sandhu, learned Addl. A. G. assisted by Mr. Deepak Bhardwaj, learned Brief Holder for the State and Mr. Himanshu Joshi, learned counsel for the victim.