YASHPAL SINGH Vs. STATE

JUDGEMENT

(1.) The applicant, vide the present application seeks the grant of anticipatory bail in relation to FIR No.413/2021, PS Tigri under Sections 376/328/506 of the Indian Penal Code, 1860 submitting to the effect that the allegations levelled against the applicant are wholly false and that the relations between the applicant and the prosecutrix, if any, were wholly consensual, that the prosecutrix indulged in sexual relations with the applicant despite being a married woman and that it was on the insistence of the prosecutrix that she became pregnant with the applicant.

(2.) The applicant has further submitted that after the pregnancy, the prosecutrix started making demands of money from the applicant to the tune of Rs.15 lakhs and also stated that if the applicant did not pay the amount to her, she would implicate him in a false case and get him removed from his Government job.

(3.) Notice of the application was issued to the State with directions to the State to submit the copy of the statement under Sec. 164 of the Cr.P.C., 1973 of the prosecutrix.