KARANVEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.124 of 2021, registered at police station Transit Camp, District Udham Singh Nagar under Ss. 363, 366, 376 AB of the Indian Penal Code, 1860 and Sec. 5(j)(ii), Sec. 5(m) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard Mr. Vikas Anand, learned counsel for the applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.

(3.) Mr. Vikas Anand, Advocate has submitted that the victim (PW1) and the informant (PW2), father of the victim have not supported the case of the prosecution and applicant is in custody since 23/5/2022.