MITHUN MANDAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Mithun Mandal is in judicial custody for the offence punishable under Sec. 376 of the Indian Penal Code, 1860 and Sec. 67 of the Information Technology Act, 2000 in Case Crime No.246 of 2025, registered at Police Station Transit Camp, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 17/8/2025, the applicant had gone to the informant's house in the month of December, 2021. He gave her a cold drink. She fainted after having the cold drink. Thereafter, he committed rape on her. He made objectionable video of her.

(3.) Heard Mr. Mani Kumar, learned counsel for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent.