KAMAL JEET Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in SST No.43 of 2021, State of Uttarakhand vs. Kamal Jeet, in connection with FIR No.226 of 2020, under Ss. 376 IPC and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Jaspur, District Udham Singh Nagar.

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

(3.) According to the FIR, the applicant established physical relations with the informant under the pretext of marriage. The family members of the applicant are now denied for the marriage on the ground of caste region.