SANJU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Applicant- Sanju alias Sanjay is in judicial custody for the offence punishable under Ss. 137(2), 87, 65(1), Sec. 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023, Sec. 3(a) read with Sec. 4(2) and Sec. 5(l) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 in Case Crime No.653 of 2024, registered at Kotwali Manglaur, District Haridwar.

(2.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent.

(3.) Mr. Gaurav Singh, Advocate, contended that the applicant has been falsely implicated in the present matter. The alleged victim, aged about 13 years, (PW1) and her father, the informant (PW2) have not supported the case of the prosecution. Applicant has no criminal antecedents. He is a permanent resident of District Saharanpur, Uttar Pradesh, therefore, there is no chance of his absconding, and, he is in custody since 7/8/2024.