MOHD. DANISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with Case Crime No.241 of 2019, registered with Police Station Kotwali Jwalapur, District Haridwar, for the offences punishable under Sections 452, 328, 384, 376, 377, 504 and 506 of the I.P.C. This FIR was lodged by the informant/victim on 17.05.2019.

(2.) In brief, according to the FIR, cousin brother-in- law of the victim had committed rape upon her in the year 2016 in absence of her husband by mixing intoxicating substance in juice and food. The applicant/accused took her vulgar video through his mobile, thereafter by putting her in fear of death, he committed rape upon her. He committed unnatural sex with her. He received Rs. 4-5 lakhs and Jewellery from her.

(3.) Heard Mr. T.P.S. Takuli, learned counsel for the applicant and Mr. Pratiroop Pandey, learned A.G.A. for the State of Uttarakhand.