ROHIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.08 of 2023, under Sec. 376 IPC and Sec. 5(j)(ii)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Selaquie, District-Dehradun. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) This is the second bail application. The first bail application, being BA1 No.1887 of 2023, was dismissed in non-prosecution on 10/6/2024.