ANSAAR MOHANNAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to an order passed by the High Court on 19/5/2022 whereby, an application for pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973 for the offences under Ss. 376(2)(n), 377 and 506 IPC was dismissed.

(3.) It is the admitted case of the complainant that she was in a relationship with the appellant for a period of four years. It is admitted by Mr. Himanshu Sharma, learned counsel for the respondent No.2/complainant that when the relationship started, she was 21 years of age.