GOURAV SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is first third bail application under Sec. 439 of the Cr.P.C. preferred by the applicant before this Court. Earlier his first bail application was rejected on 13/3/2019 in MCRC No. 1426/2019 considering prima facie case against him. His second bail application was rejected on 16/5/2019 in MCRC no. 3094/2019 considering prima facie case against him. His no bail application is pending before any other court.

(2.) The applicant has been arrested in connection with Crime No. 38/2019 registered in police station Sakri, Distt. Bilaspur (CG) for offence punishable under Sec. 376, 384, 509(b) of the IPC.

(3.) Prosecution story in brief is that prosecutrix is aged about 40 years and a resident of Uslapur, Bilaspur. She is a member of Scheduled Tribe. Applicant is neither member of Scheduled Caste not Scheduled Tribe. He introduced himself as Hemant Toppo to the Prosecutrix. He repeatedly committed sexual intercourse with her on pretext of marriage. Later, he disclosed before the prosecutrix that actually his name is Gourav Singh. Later on, she came to know that he is already married man. Thereafter she refused to continue physical relationship with him. He threatened her that he will viral her intimate photographs and demanded Rs.10.00 lacs from her. Thereafter she lodged an FIR against him.