KRISHNA BAHADUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Krishna Bahadur is in judicial custody in Case Crime No.62 of 2023, under Ss. 363, 376IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012, Police Station-Patelnagar, District- Dehradun. 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 not supported the prosecution case in her cross examination; her statement is not reliable.