RAHUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed by the applicant seeking anticipatory bail in Case Crime No. 142 of 2024, registered at Police Station Patel Nagar, District Dehradun.

(2.) As per the First Information Report dtd. 25/2/2024, under the pretext of marriage, the applicant established physical relations with the informant. Now, he is not agreeable to marriage.

(3.) Heard Mr. Rajat Mittal, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the respondent.