RAJAT RAJPUT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with the Case Crime No. 352 of 2018, registered with Police Station Kotwali Kotdwar, District Pauri Garhwal for the offence punishable under Section 376 of the Indian Panel Code, 1860.

(2.) An First Information Report was lodged by the victim on 15.11.2018 at 9:15 p.m. with the allegations that she was aged about 20 years and resided with her brother and sister-in-law at Haldu khata Malla. On 14.11.2018 at about 6:00 p.m., she had gone to purchase household items in the shop of one Dhyani ji. On this way, the house of Subash was situated. Subash and his wife were not present in their house. Their son Rajat Rajput, (present applicant), aged about 20-21 years, was alone in the house. He dragged the victim into his house and raped her.

(3.) Heard learned counsel for both the parties and perused the records.