SATYAPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.86 of 2023, under Ss. 363, 366, 376(2)(n), 376(3) IPC and Sec. 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station- SIDCUL, District- Haridwar. 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 victim and the informant, both have not supported the prosecution case and they have turned hostile. Reference has been made to the statements of those witnesses.