ANIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Special Sessions Trial No. 17 of 2023, in FIR No. 04 of 2023, under Ss. 363, 366A, 376 (1) IPC and Sec. 3/4 of the Protection of Children From Sexual Offences Act, 2012, Police Station Lambgaon, District Tehri Garhwal. He has sought his release on bail.

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

(3.) According to the FIR, the victim, a young girl left her home on 5/3/2023 at 8:00 in the morning, but she did not return.