REGENT COMPUTRONICS PVT. LTD.

GHANSHYAM DEWANGAN Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

K.P. THIMMAPPA GOWDA V. STATE OF KARNATAKA [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
YEDLA SRINIVASA RAO VS. STATE OF A P [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]
KAINI RAJAN VS. STATE OF KERALA [REFERRED TO]
DHRUVARAM MURLIDHAR SONAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ANURAG SONI VS. STATE OF CHHATTISGARH [REFERRED TO]
PRAMOD SURYABHAN PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHESHWAR TIGGA VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of impugned order dtd. 05/07/2022 by which, learned Special Judge, (Atrocities Act), District - Raipur (CG) in B.A. No. 2904/2022, has rejected application for grant of regular bail filed by the appellant.

(2.) The appellant has been arrested in connection with Crime No. 61/2022 registered at Police Station - Mainpur, Gariyaband (CG) for alleged commission of offences under Sec. 376 of IPC and Sec. 3 (2) (v) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(3.) Case of the prosecution in brief is that on the false pretext of marriage, the applicant committed sexual intercourse with the prosecutrix since last 3 years.

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GHANSHYAM DEWANGAN Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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