SUMIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Sumit is in judicial custody in FIR/Case Crime No. 245 of 2022, under Sec. 376 IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012, Police Station Rishikesh, District Dehradun. 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 victim has not supported the prosecution case at trial. Certified copy of the statement of the victim recorded during trial has been filed.