VISHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.346 of 2024, under Sec. 137(2), 64(2)(m) of the Bhartiya Nyaya Sanhita, 2023 and Sec. 5(j)(ii)(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 has not supported the prosecution case at trial.