BHUPENDER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No.202 of 2025, registered at Police Station Nehru Colony, District Dehradun under Ss. 376(2)(n) and Sec. 506 of the Indian Penal Code, 1860.

(2.) As per the First Information Report dtd. 27/5/2025, the informant is a divorcee. She met the applicant in the year, 2017. On the pretext of marriage, he established physical relationship. Now, he denied to marry her.

(3.) Heard Mr. Rishab Ranghar, learned counsel for the applicants and Mr. Pradeep Lohani, learned Brief Holder for the respondent.