RAKESH KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Rakesh Kumar Sharma seeks anticipatory bail in FIR No.05 of 2023, under Sec. 306 IPC, Police Station Khatima, District Udham Singh Nagar.

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

(3.) According to the FIR, co-accused Aman Sharma established physical relations with deceased Priyanka Kashyap under the pretext of marriage. In that connection an FIR No.88 of 2021, under Ss. 376, 323 and 504 IPC was lodged, in which charge-sheet has been submitted. The FIR, in the instant case, records that after obtaining stay, co-accused Aman Sharma threatened the deceased on multiple occasions, due to which, on 7/1/2023, the deceased committed suicide and she also left her video.