NARENDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A soldier in Indian army aged 24 years, who is in custody for committing forcible sexual intercourse, threat and recording the obscene acts with a lady, when on leave, has come up before this Court seeking regular bail.

(2.) The police arrested the petitioner on 27.12.2020 in FIR No.42 of 2020, dated 26.12.2020, registered under Sections 376, 506, IPC and Section 66E, IT Act in Women Police Station, Solan, Himachal Pradesh, disclosing cognizable and nonbailable offences.

(3.) Briefly stated the facts of the case are that the victim, who is aged 34 years and a married lady informed the Superintendent of Police against the accused Narender Singh. The allegations against the petitioner are:-