ABHISHEK 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.511 of 2022, registered at police station SIDCUL, District Haridwar under Sec. 376(2)(n), Sec. 376(3), 504 of the Indian Penal Code, 1860 and Sec. 3(a) read with Sec. 4(2) and Sec. 5(l) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mrs. Manisha Rana, learned A.G.A. assisted by Mr. P.S. Uniyal, learned Brief Holder for the State.

(3.) Mr. Gaurav Singh, Advocate contended that present applicant is in custody since 28/11/2022; he has no criminal history; he has been implicated in the present matter; alleged victim (PW1) and father of the victim (PW4) have not supported the case of the prosecution in their examination-in-chief and they have turned hostile.