SANJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) This is first bail application filed on behalf of the applicant under Section 439 of the Code of Criminal Procedure.

(3.) The applicant is in custody since 22.03.2020 in connection with Crime No.80/2020 registered at Police Station-Narmada Nagar, District-Khandwa (M.P.) for the offence punishable under Section 376(2) of the IPC. As per prosecution, on 21.03.2020, prosecutrix lodged a written complaint before the concerned police station against the present applicant alleging that she is knowing the present applicant since 2009 and after that present applicant committed intercourse with her on the pretext of marriage. On 27.12.2019, applicant again committed intercourse with her and he is not talking with her and also refused to marry her. Thereafter, on the report of the prosecutrix, a case has been registered against the present applicant for the alleged offence.