AAFTARA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No. 296 of 2018, under Sec. 342, 295A IPC, Police Station Kotwali Roorkee, District Haridwar.

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

(3.) According to the FIR, the son of the applicant, who is the co-accused, met the informant on 2/10/2016 in Kerala. Thereafter, the co-accused and the victim befriended each other. Under the pretext of marriage, the FIR states, that the co-accused established physical relations with the victim on multiple occasions at various places. But subsequently, he declined to marry or pressurized the victim to convert to other religion, to which, the victim was not agreeable. The allegation against the applicant is that she also tried to pressurize the victim to convert her religion.