ANURAG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Singh Negi, Advocate for the applicant and Mr. K.S. Rautela, Government Advocate assisted by Mr. S.S. Adhikari, Brief Holder for the State of Uttarakhand.

(2.) This is the first bail application. The applicant is in jail having been implicated in Case Crime No. 312 of 2015, which has been registered under Sections 376/506 of IPC, at Police Station Kotwali, District Dehradun.

(3.) As per the averments in the first information report the allegation against the applicant is that he had established sexual relation with the complainant only by deceiving her and making a false promise of marriage.