DEENBANDHU RAM RAJWADE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.66/2020, registered at Police Station Premnagar, District: Surajpur C.G. for offence punishable under Sections 354, 456 of the I.P.C.

(3.) Applicant has committed lurking house trespass and outraged the modesty of the prosecutrix at 12'O clock in the midnight on 31-8-2020. The FIR has been lodged on the next morning at about 11.30 am on 1-9-2020. Statement of the prosecutrix is to the effect that immediately after the incident she called her husband who reached the house and thereafter went in search of the accused and gave him beating by the handle of axe.