KRISHAN KANT PANDEY Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in case FIR No.17/2018 under Sections 376/354A IPC, Police Station Madhu Vihar.

(2.) The allegations against the petitioner are that the petitioner came in contact with the prosecutrix through Facebook in the year 2014. Thereafter, they started conversing with each other over telephone. As per the prosecutrix, on a promise to marry, the prosecutrix was asked to join the petitioner at Agra. Thereafter, it is contended, that they started living together. It is alleged that on the promise to marry, physical relationship was developed between the parties.

(3.) It is further alleged in the FIR that the prosecutrix got pregnant twice; firstly in the year 2015 and secondly in the year 2017 and both times the accused, by giving medicines, forced abortion despite the fact that the prosecutrix did not want to abort the child and wanted to give birth to the child.