LALIT BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 200 of 2024, under Ss. 376, 323, 506 IPC, Police Station Nehru Colony, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, in the month of October, 2023, the informant was appointed in the Government job. She met the applicant and they befriended each other. Their relationship became romantic. Subsequently, their family members engaged both of them on 15/4/2023. The applicant established physical relations with the informant, but thereafter, he started threatening her and did not marry her.