YUVRAJ SINGH BORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Yuvraj Singh Bora @ Yogi is in judicial custody in FIR No. 295 of 2022, under Sec. 363, 366, 376 (2) IPC and Sec. 5/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Sitarganj, District Udham Singh Nagar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is argued that the victim as well as the informant both have not supported the prosecution case at trial. There is no biological, forensic or electronic evidence.