PANKAJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Pankaj Kumar is in judicial custody in FIR/Case Crime No.329 of 2022, under Ss. 376, 506 IPC and 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Haldwani, District Nainital. He has sought his release on bail.

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

(3.) According to the FIR, it is the case of the applicant that he has been falsely implicated; the victim and the mother, both of them have not supported the prosecution case during trial.