SUMIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.230 of 2023, under Ss. 363, 366, 376 IPC and Ss. 3/4 of the Protection of Children from Sexual Offences Act, 2012, Police Station Dineshpur, District Udham Singh Nagar. 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. She has not supported the prosecution case. She has been declared hostile. Learned counsel would submit that there is no forensic and pathological report against the applicant.