ATUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with the First Information Report No.139 of 2022, registered at police station Selaqui, District Dehradun under Sec. 376 of the Indian Penal Code, 1860.

(2.) Heard Ms. Anmol Sandhu, learned counsel with Mr. Lalit Sharma, learned counsel for applicant and Mr. V.K. Gemini, learned Deputy Advocate General for the State.

(3.) Admittedly, the victim (PW1) has not supported the case of the prosecution in her cross-examination.