KHAMENDRA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant, who is apprehending his arrest in connection with Crime No. 318/2024 registered at Police Station - Rajhara, District - Balod (C.G.) for the offence punishable under Sec. 69 of the Bharatiya Nyaya Sanhita, 2023 (BNS).

(2.) The prosecution story, in brief, is that complainant field a written complaint against the applicant alleging inter alia that the applicant has committed forcible sexual intercourse various times between 30/8/2021 and 17/8/2024, on the pretext of marriage. Hence, this application.

(3.) It has been argued by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case. It is submitted that the victim is a major girl aged about 23 years, and there was an affair between the applicant and the victim, and thereafter, a consensual sexual relationship was established between both of them, but the relationship could not be materialized, hence, she filed the FIR. Therefore, he prays for grant of anticipatory bail to the applicant.