CHANDAR KISHORE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody for the offence punishable under Ss. 65(1), 87, 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.51 of 2025, registered at Police Station Transit Camp, District Udham Singh Nagar.

(2.) Heard Ms. Rajni Rangwal, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.

(3.) Ms. Rajni Rangwal, Advocate, has contended that the applicant has been falsely implicated in the present matter. The alleged victim (PW1), aged about 16 years, has not supported the case of the prosecution. Applicant has no criminal antecedents. He is a permanent resident of District Rampur, Uttar Pradesh, therefore, there is no possibility of his absconding, and, he is in custody since 4/5/2025.