NADEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Nadeem, who is in judicial custody in Case Crime No.105 of 2022, under Ss. 363, 366A, 120-B of IPC and u/s 16/17 of POCSO Act, Police Station Jwalapur, District Haridwar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned senior counsel for the applicant would submit that the prosecutrix was examined in the trial court as PW1 wherein she has denied all the allegations levelled against the applicant/accused; that the medical report of the prosecutrix also does not support the commission of rape upon the prosecutrix; that the applicant/accused is innocent and has been falsely implicated in the instant case.