MANGE RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.332 of 2023, under Ss. 376(2)(f) and 506 IPC, Police Station Piran Kaliyar, 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, the parents of the victim had died 10 years prior to the date of incident. On 19/8/2023, at 11:00 PM, the applicant forcibly took the victim in a nearby field and raped her. The applicant happens to be the cousin of the victim.