SALMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Salman, who is in judicial custody in Case Crime No. 891 of 2022, under Ss. 363, 366, 376(2)n, 376(3) of IPC and under Ss. 5 (L)/6 of POCSO Act, Police Station Bhagwanpur, District Haridwar, 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 complainant happens to be the father-in-law of the applicant/accused and the allegation against the applicant/accused is that he had abducted and committed rape upon his sister-in-law (complainant's daughter). However, in the trial court, the complainant and the prosecutrix have not supported the prosecution case even to the iota.