PRAVEEN @ PRAVEENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Ms. Anjali Bahuguna, Advocate for the applicant and Mr. S.K. Chaudhary, Deputy Advocate for the State of Uttarakhand.

(2.) Applicant who is in judicial custody, in connection with Case Crime No.171 of 2018, under Section 376, 506 IPC, Police Station Prem Nagar, Dehradun.

(3.) In the instant case, FIR.was lodged on 30.08.2018 at 11:35 p.m. at Police Station Prem Nagar under Sections 376, 506 IPC. According to it, the prosecutrix had acquaintance with the applicant. They came into contact through some common friend. On 26.08.2018 the applicant telephoned the prosecutrix asking her to tie rakhi on his wrist. The prosecutrix and the applicant met at one Prem Nagar Chauraha at 09:00 p.m. On that day, when the prosecutrix told the applicant that she could tie rakhi there only, but at that the applicant asked the prosecutrix to accompany her to his house so that she can also met the parents of the applicant. According to the FIR.instead of taking the prosecutrix to his house, the applicant took the prosecutrix to his friend's house where he spiked her tea and when she was semi conscious, she was raped by the applicant and, thereafter, threatened her, as well.