AKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Akash is in judicial custody for the offence punishable under Ss. 65(1), 137(2) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 5 read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 in Case Crime No.600 of 2024, registered at Police Station Patel Nagar, District Dehradun.

(2.) According to the respondent, the applicant had taken away the daughter, aged about 14 years, of the informant. The First Information Report was registered on 21/9/2024 against the applicant. The victim was recovered from the custody of the applicant. A charge-sheet was filed. Statement of the victim (PW1) has been recorded.

(3.) Heard Mrs. Neelima Mishra, learned counsel appearing for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent.