HEMANT NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Hemant Negi @ Vikki and Yogesh Singh @ Akash Negi are in judicial custody in FIR No. Case Crime No. 1 of 2023, under Ss. 376-D, 120B IPC, Police Station Revenue Area Purvi Maniyarsyun-3, District Pauri Garhwal. They have sought their release on bail.

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

(3.) According to the FIR, on 30/10/2023, the victim had gone to lodge a report against her husband. When she was returning, both these applicants were in a vehicle, they asked all the passengers to de-board the vehicle and thereafter, took the victim at different places. She was raped by the applicant Yogesh Singh @ Akash Negi. When the applicant Hemant Negi @ Vikki was fondling with her body and kissing her.