YOGESH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks regular bail in case FIR No.103/2016 under Sections 376/313/506 IPC, Police Station Model Town.

(2.) The allegations against the petitioner are that the petitioner befriended the prosecutrix, whose is aged about 30 years. It is contended that the petitioner is alleged to have made physical relationships with the complainant on the false promise of marriage.

(3.) It is alleged that they had relationship for nearly three years. It is when the petitioner is alleged to have refused to marry the prosecutrix that the subject complaint had filed.