VIPIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed by the applicant seeking anticipatory bail in Case Crime No.527 of 2020 (Criminal Case No.1947 of 2021), registered at Kotwali Roorkee, District Haridwar.

(2.) The objection of the Registry regarding defect is overruled.

(3.) The First Information Report was registered against five persons including the present applicant for the offence under Ss. 376D, 385, 506 of the Indian Penal Code, 1860, Sec. 3 read with Sec. 4 of the Protection of Children from Sexual Offences Act, 2012, Sec. 67B of the Information Technology Act, 2000, Sec. 3(2) and Sec. 5 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.