SAHIL VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant - Sahil Verma is in judicial custody for the offence punishable under Sec. 64 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.54 of 2025, registered at Police Station Mallital, District Nainital.

(2.) According to the First Information Report dtd. 9/12/2025, in the month of May, 2024, the informant went to meet the applicant. On 24/7/2024, he took her to a mall to show her a movie. He took her to a Botanical Garden on 31/7/2024. He gave her coca-cola. She became semi-unconscious after taking it. He committed rape on her. After the said incident, he started blackmailing her. He forced her to send him nude videos and photos.

(3.) Heard Mr. Pankaj Singh Chauhan, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.