NANNU @ NANDAN ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Nannu @ Nandan Arya who is in jail in connection with FIR No.43 of 2016, relating to offences punishable under Sections 363 and 366A of IPC, at Police Station Kathgodam, District Nainital, has sought his release on bail.

(2.) Heard learned counsel for the parties, perused the material brought on record and considered the grounds taken up in the bail application.

(3.) A first information report was lodged by the mother of victim against the present applicant alleging therein that informant's daughter aged 15 years who has passed class X, fled away with the present applicant with cash of Rs.50,000.00. When the search of victim was conducted, she was found in Jamrani forest whereupon she again fled away from the clutches of the informant with the present applicant.