MOHD. SHAKIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mohd. Shakir is in judicial custody in FIR No.31 of 2022, under Sec. 313 IPC and Sec. 16/17 of the Protection of Children from Sexual Offences Act, 2012, Police Station Kelakhera, District- Udham Singh Nagar. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the victim has not supported the prosecution case.