FIROZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Firoz, who is in judicial custody in Case Crime No.358 of 2022, under Ss. 376, 506 IPC, Police Station Bhagwanpur, District Haridwar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant would submit that the applicant/accused is in judicial custody since 30/4/2022; charge sheet has been filed and; statement of the prosecutrix has already been recorded. He would further submit that there is material improvement by the complainant in her statement in the trial court. He drew attention of the Court to the statement of the prosecutrix/complainant recorded in the trial court.