Ravindra Maithani, J
1. Applicant is in judicial custody in FIR No. 386 of 2024, under Section 376, 506 IPC, Police Station Patelnagar, District Dehradun. He has sought his
release on bail.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, the informant started working in the office of the applicant in the year 2016. The applicant wanted to inappropriately touch
the informant, to which, the informant had resisted. Subsequently, the FIR records that the informant invested money in the business of the applicant.
FIR also records that in the year 2017, one day, the applicant spiked drinks of the informant, she was sexually assaulted and the applicant threatened
her that, in case, it is revealed to anyone, he would made the videos viral. Thereafter, the applicant on multiple occasions established physical relations
with the informant.
4. Learned Senior counsel for the applicant would submit that the victim was employee of the applicant since, 2016. They were business partners.
Their relationship was friendly. The victim has raised false allegations against the applicant.
5. Learned State counsel would submit that witnesses have supported the prosecution case during investigation.
6. Learned counsel for the informant would submit that the applicant has exploited the informant, who was his employee. After lodging of the FIR, the
threat was also extended to the informant, of which, a report was submitted by the informant to the police.
7. It is the stage of bail. Much of the discussion is not expected of. Arguments are being appreciated with the caveat that any observation made in this
order shall have no bearing at any subsequent stage of the trial or in any other proceedings.
8. The applicant and the informant both are major. They continued working for many years. The first incident allegedly took place in the year 2017.
FIR has been lodged in the year 2024.
9. Having considered, this Court is of the view that subject to certain conditions, the applicant may be enlarged on bail.
10. The bail application is allowed.
11. Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the
satisfaction of the Court concerned, subject to the following conditions:-
(i) The applicant or any of his relatives shall not make any contact with the victim, in any manner, whatsoever, either physically, electronically or by
any other means.
(ii) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with facts of the case so as to
dissuade him from disclosing the facts to Court or any Police Officer and the applicant should not tamper with evidence.
