CHANDAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.171/2018, registered at Police Station - Kabir Nagar, Raipur, District - Raipur (C.G.) for offence punishable under Section 376 (2) (C) of the Indian Penal Code, the applicant has preferred this application for grant of anticipatory bail.

(2.) It is submitted by the learned counsel for the applicant, that the applicant has been falsely implicated in this case. It is submitted that the prosecutrix is 27 years old major lady and this applicant had physical relation with her, which was based on consent. This applicant never promised to the prosecutrix to marry her. FIR has been lodged after sufficient delay of more than 18 months. Therefore, it is prayed the applicant may be enlarged on anticipatory bail.

(3.) Per contra learned State counsel opposes the application for grant of bail and the submissions made in this respect.