Niranjan Narang vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant Niranjan Narang is in judicial custody for the offence punishable under Section 5 read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 and Section 65(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.83 of 2025, registered at Police Station Transit Camp, District Udham Singh Nagar.

Heard Mr. M.K. Ray, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.

Mr. M.K. Ray, Advocate for the applicant contended that the applicant, aged about 60 years, has been falsely implicated in the present matter. The alleged victim, aged about 9 years, (PW1), and, her mother, the informant, (PW2) have not supported the case of the prosecution. Applicant has no criminal antecedents. He is a permanent resident of District Udham Singh Nagar, and, he is in custody since 17.03.2025.

Mr. Tumul Nainwal, Assistant Government Advocate, has opposed the bail application. However, he has submitted that the victim and her mother did not support the case of the prosecution. He has further submitted on instructions that apart from the statements of the victim and her mother, no other cogent evidence is available against the applicant.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, no reason is found to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merits of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant Niranjan Narang be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.