KRISHANA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Krishana Kumar @ Krishna is in judicial custody in Case Crime No. 127 of 2022, under Ss. 363, 366, 376 (3) of 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 that victim has not supported the prosecution case at trial. She has been declared hostile and there is no other biological, forensic or electronic evidence.