NIRANJAN NARANG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Niranjan Narang is in judicial custody for the offence punishable under Sec. 5 read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 65(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.83 of 2025, registered at Police Station Transit Camp, District Udham Singh Nagar.

(2.) Heard Mr. M.K. Ray, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.

(3.) Mr. M.K. Ray, Advocate for the applicant contended that the applicant, aged about 60 years, has been falsely implicated in the present matter. The alleged victim, aged about 9 years, (PW1), and, her mother, the informant, (PW2) have not supported the case of the prosecution. Applicant has no criminal antecedents. He is a permanent resident of District Udham Singh Nagar, and, he is in custody since 17/3/2025.