VINOD KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.32/2021 registered at Police Station Shankargarh, District Balrampur -Ramanujganj (CG) for the offence punishable under Ss. 294, 506, 323, 450 and 376(2)(n) {Sec. 376 of the IPC is mentioned in the charge sheet, as informed by learned counsel for the applicant during the course of hearing} of the IPC.

(3.) The applicant and the prosecutrix became intimate after telephonic conversation in July 2018. The first incident of sexual intercourse happened on 17/7/2018, where-after, it continued till 17/2/2021. As per the statement by the prosecutrix, there was an affair between her and the applicant, who promised her to perform marriage.