KRISHAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Krishan Kumar @ Babbu is in judicial custody in FIR/Case Crime No. 54 of 2022, under Sec. 313, 323, 376 (2) (n), 377, 384, 504, 506, 509, 34 IPC and Sec. 4 of the Dowry Prohibition Act, 1961, Police Station Bhowali, District Nainital. He has sought her release on bail.

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

(3.) According to the FIR, the victim posted her marriage proposal on a website. The applicant approached her. They both started meeting. The FIR records that under the pretext of marriage, the applicant established physical relation with the victim for the first time during their visit to Uttarakhand on 23/9/2021. He continued it thereafter on multiple occasions. But subsequently, he declined to marry.