ROHIT KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.345/2020 registered at Police Station Urla District Raipur (CG) for the offence punishable under Sections 376 and 506 of the IPC.

(3.) As per the prosecution case, the prosecutrix aged about 20 years was studying with the applicant in the same school. The prosecutrix came to the house of the applicant on 6.1.2020, where he committed forcible sexual intercourse. The incident was informed to her mother and to the parents and sister of the applicant on the next day. In the meanwhile, the prosecutrix carried pregnancy, which was detected during sonography on 23.6.2020, where-after, the pregnancy was aborted on 27.6.2020. The prosecutrix was again subjected to sexual intercourse by the applicant but he did not contact her subsequently.