SHAHID IQBAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for applicant, learned Additional Government Advocate appearing on behalf of State, learned counsel for informant and perused the record.

(2.) This first bail application has been filed with regard to Case Crime No.0467 of 2022 under Ss. 376, 313, 504, 506 I.P.C., P.S. Meja, District Prayagraj.

(3.) As per contents of first information report, there was interaction between first informant and applicant 11 years prior to the date of incident and an affair had ensued between the two in the year 2018 with physical relations being established in the year 2018 upon promise of marriage by applicant to first informant. It is sated that due to physical relations established over a period of years, the first informant became pregnant four times but forcible abortion was resorted to at the instance of applicant. It is also stated that subsequently when applicant's business flourished, he lost interest in marrying the first informant and subsequently denied marriage itself. It has also been stated that when the last abortion took place in the year 2022, pressure was exerted upon first informant by applicant to abort the same due to which sonography of first informant was conducted. It is stated that when first informant put pressure upon applicant to marry her, he refused saying that he was already married.