KISHORE MEWDA Vs. STATE OF M P

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No. 589/2020 registered at P.S.Kohefiza, District-Bhopal for the offence punishable under Sections 376(2)(n),323 and 506 of the IPC.

(3.) As per prosecution, the complainant has lodged a complaint on 01.09.2020 that the present applicant committed rape with her on 16.02.2020 and since then has been having forcible physical relationship with her. He has also given a false assurance of marriage to her, but later on, she came to know that the applicant had already been married.