VIKRAM Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned Govt. Advocate and the learned counsel for the applicant.

(2.) THE applicant is facing prosecution for an offence punishable under Section 452, 376 and 506 I.P.C.

(3.) I have also perused the medical report contained at page 11 of the paper book. No fresh evidence of sexual intercourse has been given by the doctor and therefore; in my opinion it is a fit case for bail.