ANIL KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Jha, the learned counsel for the applicant, Sri Rakesh Kumar Singh, learned AGA for the State, Sri D.P. Dutt Tiwari, the learned counsel for the informant and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in Complaint Case No. 98071 of 2021, under Ss. 376, 420 IPC and 3/4 D.P. Act, Police Station Kakori, District Lucknow.

(3.) The aforesaid case has been registered on the basis of a complaint lodged by the complainant stating that the complainant's marriage with the informant was settled and a bariksha ceremony was performed on 11/6/2021 and engagement was performed on 13/6/2021. Thereafter the applicant came to the complainant's home on an undisclosed date and persuaded her to make physical relations with her. Keeping in view her reputation and image, the complainant made physical relations with the applicant, although against her wishes. However, subsequently the applicant declined to marry the complainant.