MANISH GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 376, 323, 427, 504 and Sec. 506 of the Indian Penal Code, 1860 in connection with the Case Crime No. 484 of 2021 (Criminal Case No. 1798 of 2022), registered at Police Station Vikas Nagar, District Dehradun.

(2.) Heard Mr. Lalit Sharma, learned counsel for the applicant (through video conferencing) and Mr. Bhaskar Joshi, learned A.G.A. for the State.

(3.) Opposing the Anticipatory Bail Application orally, Mr. Bhaskar Joshi, learned A.G.A. for the State, has submitted that as per the First Information Report dtd. 23/11/2021, the prosecutrix met the applicant three years ago. He used to come to her house. One day when the prosecutrix's mother was not present in her house, he forcibly had physical relations with her.