PREETAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with Case Crime No.387 of 2019, registered with Police Station Sahaspur, District Dehradun, for the offences punishable under Sections 376, 504 & 506 of the I.P.C.

(2.) An FIR was registered on 27.09.2019 through an application under Section 156(3) of the Code of Criminal Procedure, 1973 (in short as 'the Code'). According to the FIR, on 04.04.2019, the victim booked a car for site seeing. The present applicant was owner and driver of the car. The victim took the mobile number of the applicant in order to call his vehicle as and when required by the victim. The victim and the applicant started calling each other. On 06.04.2019, the victim visited the zoo in the car of the applicant. On 09.04.2019, the applicant called the victim on phone and told that a birthday party of his friend was organized on the same day i.e. on 09.04.2019 and requested the victim to attend the function. The victim reached the birthday place i.e. Akansha Guest House at 11.30 a.m., but there was no party. The applicant and victim were in a room of the said Guest House. The applicant forcibly committed rape upon her in the said room. The applicant also pressurized her to associate with his other friends for physical relationship. Anyhow, the victim escaped from the spot. Thereafter, the applicant kept on calling the victim by saying that he had made the obscene video of the victim and if she did not obey the applicant, he will send the obscene video on WhatsApp. The victim visited the mother of the applicant and disclosed her whole story.

(3.) Heard Mr. Rajat Mittal, learned counsel for the applicant and Mr. Saurabh Kumar Pandey, learned Brief Holder for the State of Uttarakhand.