ASHWANI SHARMA S/O. SHYAM LAL SHARMA, R/O. 9 REST CAMP, P.S. KOTWALI, DISTRICT DEHRADUN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . K.S. Verma, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.

(2.) HEARD .

(3.) LEARNED counsel for the applicant submitted that applicant has falsely been implicated in the case. There is no allegation of commission of rape. What is alleged in the First Information Report is that had the complainant and others not reached at the spot, the applicant could have committed rape on the girl.