PARVEEN KUMAR Vs. STATE

JUDGEMENT

(1.) This is a petition under Sec. 439 of Cr.P.C. read with sec. 482 of Cr.P.C. for grant of bail in case FIR No.157/2021 which was filed under Ss. 323, 363, 377, 420, 506 of IPC read with sec. 3 (1) (r), 3 (1) (w) (i), 3 (1) (w) (ii) and 3 (2) (v) of Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989 registered at P.S. Fatehpur Beri.

(2.) The facts in the present case are as follows -

(3.) The chargesheet stands filed. It is stated in the chargesheet that during investigation it was found that the petitioner lured the complainant and forced himself on the complainant on 12/6/2020 and then threatened the complainant not to lodge a complaint. This happened without the consent of the complainant. It is further stated that the complainant took a loan of Rs.12.00 Lacs for the petitioner to buy Hyundai Accent car.