SHOBEB SALAUDDIN THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant impugns an order of rejection of his pre-arrest bail passed by the Additional Sessions Judge, in City Civil and Sessions Court, Greater Mumbai in C.R. No.237 of 2019 on 29 th July, 2019.

(2.) Briefly stated, the appellant and the victim (respondent No.2) were in consensual relationship since the year 2009.

(3.) The appellant had hired a flat for respondent No.2 of which he used to pay rent. The appellant had also put forth a proposal of marriage to respondent No.2 by expressing his love and wanted to support her because respondent No.2 is a single parent of her school going child. It is the qcontention of respondent No.2 that under the said pretext, the appellant had raped her on several occasions under a false promise of marriage. At times, he used to abuse and assault as well as threatened her.