RAJENDRA SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Rajendra Singh Bisht is in judicial custody in FIR/Case Crime No.601 of 2021, under Ss. 376 (2) (f) (n), 376 (3), 504, 506 and Sec. 5 (l)(n)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Haldwani, District Nainital. He 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 victim has major and other witnesses have not supported the prosecution case, even the medical evidence does not support the prosecution case.