ROHIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rohit, who is in judicial custody in FIR No.438 of 2020, under Ss. 363, 366, 376 (2) (n) IPC and under Ss. 5 (1)/6 of POCSO Act, Police Station Kotwali, Laksar, 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 prosecutrix in her statement recorded u/s 164 of Cr.P.C. has not supported the case of the prosecution. She would further submit that charge sheet has been filed; even statement of PW1 has been recorded and; that the applicant/accused is in judicial custody since 3/6/2022.