SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR/Case Crime No. 446 of 2024, under Sec. 115 (2), 65 (1) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3 (A)/4 (2) of the Protection of Children From Sexual Offences Act, 2012, Police Station Pathri, District Haridwar. 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 already been examined at trial and she has not supported the prosecution case. There is no other evidence.