SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sonu is in judicial custody in Case Crime No.427 of 2020, under Ss. 363, 366-A, 376 IPC and Ss. 3(a)/4 of the Protection of Children from Sexual Offences Act, 2012, Police Station Vikasnagar, District Dehradun. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that it is no evidence case; the victim has already been examined in the court as Prosecution Witness No.2, but she has not supported the prosecution case.