YASH CHOWDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this petition is made to the FIR No. 0245 of 2021, under Ss. 376 and 506 IPC, Police Station Rajpur Road, District Dehradun.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) According to the FIR, the victim and the petitioner befriended each other. They had deep relationship. During lockdown, the petitioner stayed in the house of the victim for a week (19/5/2020). At that time, according to FIR, the petitioner spiked the juice of the victim and raped her. When the victim gained consciousness, she was shocked. The petitioner tendered apologies and assured that he would marry her. The victim conceived, but the petitioner asked her not to abort. The victim gave birth to a child thereafter, the petitioner did not take care of the victim. FIR was lodged by the victim.