RAVI ALIAS RAJ NATH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Partiroop Pandey, learned counsel for the applicant and Sri Amit Bhatt, learned Addl. G.A. for the State.

(2.) Learned counsel for the applicant has submitted that the victim ? Km. Savita had left her home on 12.02.2010 and has been recovered after twenty days. He further submitted that as per the medical report as well as statement of the victim, she is aged about 19 years and was major on the date of incident. He also argued that the applicant and the victim ? Savita were the consenting parties and the victim remained in the company of the applicant for about 20 days without raised any hue and cry.

(3.) After hearing learned counsel for the parties and perusing the papers available on record and without expressing any opinion about the final merits of the case, the Court is of the view that the applicant deserves bail at this stage.