ARMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Arman is in judicial custody in FIR No. 461 of 2022 under Ss. 376 (d) (a) IPC and Sec. 5(g)/6 of the Protection of Children from Sexual Offences Act, 2012, P.S. Jaspur, 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 by learned counsel for the applicant that the co-accused, having similar role, has already been granted bail; the victim and the informant, both have not supported the prosecution case.