YOGESH Vs. STATE

JUDGEMENT

(1.) The petitioner/accused seeks bail in Crime No.30 of 2023, registered by the respondent police for the offences punishable under Ss. 417, 376, 294(B) and 506(I) of IPC. The petitioner had been remanded to custody on 2/12/2023.

(2.) Let me not enter into a detailed discussion about the facts but it is clear that the defacto complainant is firm in her opinion and she has also filed an affidavit that the petitioner herein should marry her. The mother of the petitioner has also filed an affidavit.

(3.) In view of that particular statement, I am inclined to grant interim bail to the petitioner till 25/1/2024 with certain conditions: