RITESH KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) The applicant has preferred this first bail application under Section 438 of Cr.P.C. as he is apprehending his arrest in connection with Crime No. 217/2021 registered at Police Station Sarkanda, District Bilaspur, C.G. for the offence punishable under Sections 376 and 384 of Indian Penal Code.

(3.) Case of the prosecution, in brief, is that prosecutrix, aged about 38 years, lodged a complaint on 15th February, 2021 alleging in it that applicant continuously made sexual intercourse with her from 14.08.2012 to 14.12.2020 and both were living as husband and wife. When she asked the applicant to marry, he refused to marry and left her. During this period, applicant also sold some ornaments of prosecutrix and thereafter she lodged the FIR against the applicant.