JASWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jaswant Singh is in judicial custody in FIR No. 203 of 2023, under Ss. 363, 366 and 376 (3) of IPC and Sec. 5 (q)/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, on 7/7/2023, the victim aged 14 years left her house, but she did not return.