RAVI RANJAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.221 of 2022, registered with Police Station Bahadrabad, District Haridwar for the offence under Ss. 354, 354A, 354D and 506 of IPC.

(2.) According to the present matter, on 6/5/2022, the prosecutrix lodged an FIR that in the month of June, 2021, the prosecutrix got admitted in the Nursing College, where the present applicant was also studied in the same class. The applicant along with other co-accused persons time and again molested her and also tried to outrage her modesty.

(3.) Heard Mr. M.K. Ray, learned counsel with Mr. Pranav Saxena, learned counsel for the applicant and Ms. Shivangi Gangwar, learned Brief Holder for the State.