KESHRI NETAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this first bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.121/2020, registered at Police Station Devbhog, District Gariyaband C.G., for the offence punishable under Sections 354B, 376, 511 of the I.P.C.

(3.) The prosecutrix, a married lady, aged about 25 years, lodged an FIR on 4-8-2020 alleging that her husband had gone to Bangalore (Karnataka) for earning livelihood and she resides alone in her house. At about 5-6 pm, on 2-8- 2020, the applicant came to her house and expressed his liking for her and took her mobile number. He called the prosecutrix at about 9.00 pm; reached her house at about 10-11 pm; and started requesting for physical relation, but on refusal he undressed her; threw her on the ground, but she somehow saved herself, but the applicant, who was also naked, insisted the prosecutrix to take his private part in her hands upon which she picked up a razor blade and caused injuries over the penis of the applicant. The incident was disclosed to her mother-in-law Manglai Bai and thereafter, on the next day to Kotwar Laxminarayan Baghel and Sarpanch Kam Singh Dhruw.