GOVIND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Govind is in judicial custody in FIR No.201 of 2021, under Ss. 376, 377 IPC and Sec. 5/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Rudrapur, 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 by learned counsel for the applicant that the victim and the informant, who is the father of the victim, both have not supported the prosecution case.