MOHAMED FIZAL Vs. STATE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested on 19/5/2022 for the alleged offence under Sec. 328 of IPC and Ss. 417 and 376 of IPC, in Crime No.26 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner had sexual intercourse with the defacto complainant by giving a false promise that he will marry her. Later refused to marry her. Hence, the case.

(3.) After hearing the learned counsel for the petitioner, learned counsel for the Intervener and learned Government Advocate (Crl.Side), interim bail is granted to the petitioner for 5 days only since the petitioner is going to write exam on 29/6/2022 (tomorrow) and 2/7/2022.