NISHIKANT Vs. STATE OF MAH.

JUDGEMENT

(1.) The applicant is apprehending his arrest in connection with Crime No.316/2019 registered with Civil Lines Police Station, District Akola for offences under Sections 376(2)(n) , 377 , and 506 of the Indian Penal Code.

(2.) Heard learned counsel Shri V.R.Deshpande for the applicant, learned Additional Public Prosecutor Shri M.J.Khan for the State, and learned counsel Shri S.K.Wankhede who assisted the prosecution.

(3.) First Information Report is lodged by victim herself on 3.7.2019. As per the report, victim is a married woman having a married daughter and a son. The First Information Report shows that present applicant is friend of husband of victim. Victim's married daughter also stays with complainant since her husband is no more. As per the report, initial acquaintances resulted into love affair between her and the present applicant. As per the First Information Report, in month of June 2007, the applicant had sexual intercourse at "Vijayshree Guest House at Shegaon". Thereafter, in agricultural field of the applicant, they have sexual intercourse which the first informant described in her report as [xxxxxx]. It is also stated that in year 2008 also the applicant was having sexual relation with her. The said continued till 2012. In year 2012, she was admitted in a hospital. Thereafter, in year 2013 at various places the applicant continued to have sexual intercourse with the first informant.