SHADAB HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 386 of 2024, under Sec. 376, 506 IPC, Police Station Patelnagar, 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, the informant started working in the office of the applicant in the year 2016. The applicant wanted to inappropriately touch the informant, to which, the informant had resisted. Subsequently, the FIR records that the informant invested money in the business of the applicant. FIR also records that in the year 2017, one day, the applicant spiked drinks of the informant, she was sexually assaulted and the applicant threatened her that, in case, it is revealed to anyone, he would made the videos viral. Thereafter, the applicant on multiple occasions established physical relations with the informant.