(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with FIR/Case Crime No.372 of 2020, registered with Police Station SIDCUL, District Haridwar for the offence under Ss. 376 and 508 of I.P.C.
(2.) According to the First Information Report dtd. 25/11/2020, the informant/victim was under treatment of the present applicant. On 19/11/2020, when she went to bring medicine, present applicant had burned something upon paper after that, she became unconscious, thereafter, the applicant had committed rape upon her. The applicant told her that she was under the impression of supernatural powers and also told her not to disclose any person, otherwise, her husband would die, and due to such reason, she did not disclose the said incident to any person. She disclosed the incident to her husband on 25/11/2020. During the investigation, the medical examination of the victim was conducted. Statements of the victim, under Ss. 161 and 164 of the Code of Criminal Procedure, were recorded and after completion of the investigation, charge-sheet was filed.
(3.) Heard Smt. Prabha Naithani, the learned counsel for the applicant, and Mr. Atul Kumar Sah, the learned Deputy Advocate General assisted by Mrs. Mamta Joshi, the learned Brief Holder for the State.