JIMBLE MATHEW Vs. STATE

JUDGEMENT

(1.) The petitioner seeks anticipatory bail in case FIR No.415/2016 registered under Section 376 IPC at PS New Friends Colony. Status report is on record.

(2.) I have heard the learned counsel for the parties and have examined the file. Petitioner s counsel urged that a false FIR has been lodged by the prosecutrix. Both the petitioner and the prosecutrix were acquainted with each other and lived consensually in a live-inrelationship. Subsequently, the complainant started picking up quarrels and committed physical and mental torture to the petitioner.

(3.) Learned APP opposed the grant of bail as there are serious allegations against the petitioner.