EHSAAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant- Ehsaan is in judicial custody for the offence punishable under Sec. 376(2)(n), Sec. 376DA of the Indian Penal Code, 1860 and Sec. 5(g)(l) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 in Case Crime No. 105 of 2022, registered at Kotwali, Jwalapur, District Haridwar.

(2.) The First Bail Application (No.2504 of 2025) was dismissed as withdrawn on 7/1/2026 granting liberty to the applicant to file afresh.

(3.) Heard Mr. Shivam Gulati, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.