IRFAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody for the offence punishable under Ss. 64(2)(f), 64(2)(m), 87, 137(2) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 5(j)(ii)(l)(n) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 in Case Crime No.466 of 2024, registered at Kotwali Gangnahar, District Haridwar.

(2.) The First Bail Application (No.1816 of 2025) was dismissed as withdrawn on 6/1/2026 granting liberty to the applicant to file afresh.

(3.) According to the First Information Report, the informant's daughter left the house on 6/9/2024 but did not return. The informant has lodged the First Information Report against the applicant on the basis of suspicion.