NADEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Bail Application.

(2.) The First Bail Application (BA1 No.775 of 2023) was rejected on 12/6/2023.

(3.) Applicant-Nadeem is in judicial custody for the offence under Ss. 363, 366A, 120B of the Indian Penal Code, 1860 and Sec. 16 read with Sec. 17 of the Protection of Children from Sexual Offences Act, 2012 in Case Crime No.105 of 2022, registered at Kotwali Jwalapur, District Haridwar.