VIKAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vikas is in judicial custody in Case Crime No.654 of 2020, under Ss. 376 and 506 of IPC, Police Station Kotwali Manglaur, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 6/9/2020 morning at about 6:30, the applicant on gun point raped the victim in a sugar cane field. He muffled her mouth with scarf, which she had. The FIR records that one more person had witness the incident.