STATE OF C.G. Vs. SURAJRAM

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. 490/2024 registered at Police Station - Basna, District - Mahasamund (C.G.) for the offence punishable under Sec. 69 of the Bharatiya Nyaya Sanhita (In short, BNS).

(2.) The prosecution story, in brief, is that on 24/10/2024, a written complaint was lodged by the victim aged about 30 years stating that she was married to Pravin Yadav out of which she has two sons. Due to a dispute between the parties, the complainant has been residing separately for the past 10 months, it is alleged for the past 6-7 months i.e. 25/2/2024 to 9/10/2024 the applicant committed sexual intercourse against her will on the pretext of marriage due to which she became three moths pregnant and later the applicant refused to marry the complainant. On such a complaint, the FIR was registered against the applicant. 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 married lady aged about 30 years old having 2 children and after her separation, she came in contact with the applicant, and there was an affair between applicant and victim, thereafter, a consensual sexual relationship was established between both of them, but the relationship could not be materialized, hence, the present FIR was lodged. Therefore, he prays for grant of anticipatory bail to the applicant.