CourtKutchehry.com
High CourtsSingle Bench

Vikram vs State of Uttaranchal

Uttarakhand High Court · Decided on 21 May 2001 · Citation: (2002) 1 UC 34

HON’BLE JUDGES
P.C.Verma, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 452, 506
CASE NUMBER
Criminal Miscellaneous Bail Application No. 158 of 2001
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 117 words

P. C. Verma, J.—Heard learned Government Advocate and the learned Counsel for the applicant.

2.

The applicant is facing pn ^cution for an offence punishable u/s 452, 376(4) and 506 I.P.C.

3.1 have also perused the medical report contained at page 11 of the paper book. No. fresh evidence of sexual intercourse has been given by the doctor and therefore, in my opinion it is a fit case for bail.

4.

Let the applicant be released on bail in case crime No. 8 of 2001 under Sections 452, 376(4) and 506 l.P.C. P S. Raiwala District Dehradun on his fur-nishing a personal bond with two sureties each in the like amount to the satisfaction of C.J.M. concerned.