X Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The respondent no.2 (the accused) has been granted bail on 21/8/2024 in Case No.763 of 2024 (BA1 No.681 of 2024, Muzaffar Vs. State of Uttarakhand), in Case Crime No.0345 of 2024, under Ss. 376(2)(n) and 506 IPC, Police Station Pathri, District Haridwar, by the court of Additional Sessions Judge/FTC, Haridwar. By means of this application, the applicant-informant seeks cancellation of bail granted to the respondent no.2.

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

(3.) According to the FIR, on 4/5/2024, by deception, the accused took the applicant inside her house and raped her twice. When the father of the applicant wanted to report it to the police, the accused agreed to marry the applicant. On 7/5/2024, they were married. Thereafter, the accused took the applicant at Roshnabad and there he asked her to sign various papers. Subsequently, he told it to the applicant that he has divorced her.