NATTHO DEVI & ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Harshpal Sekhon, Advocate, present for the applicants.

(2.) Mr. K.S. Rautela, learned Government Advocate, with Mr. K.S. Rawal, learned Brief Holder, present for the State of Uttarakhand.

(3.) Brief facts of this case are that the First Information Report was lodged against the applicants. After investigation charge-sheet has been filed under Sections 363/366/368/376 IPC and under Section 3/4 of the Protection of Children from Sexual Offences, at Police Station Transit Camp, Rudrapur, District- Udham Singh Nagar, in which a Criminal Case is going on. Applicant no. 2 was released on bail by this Court vide order dated 17.06.2015. However, Km. Arti was not willing to stay with her parents and by the orders of the court below she was sent to the Nari Niketan, Haldwani. A release application was filed by the applicants, which was also rejected by the court below on the grounds that Km. Arti is a minor. Aggrieved, they have filed the present application under Section 482 CrPC before this Court.