UPENDRA KUMAR RATHORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this first bail application under Sec. 438 of Cr.P.C., as he is apprehending his arrest in connection with Crime No.324/2022, registered at Police Station Bhilai Nagar, District Durg (C.G.) for the offence punishable under Sec. 376 (2) (n) of IPC.

(2.) The prosecution story, in brief, is that the applicant committed sexual intercourse with the prosecutrix on the pretext of marriage but later on refused to marry her. Thereafter, a case was registered against the applicant for the aforesaid offence.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present case. There is a delay of 6 years in lodging the FIR. Apart from it, the prosecutrix is a major lady, aged about 29 years and with a deliberate intention, she has lodged the false report against the applicant. Therefore, the applicant may kindly be granted anticipatory bail.