AMIR HAMZA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 438 of Cr.P.C. on behalf of applicant who is apprehending his arrest in connection with Crime No. 776/2019 registered at Police Station Gohalpur, Jabalpur, District Jabalpur (M.P.) for the offence punishable under Section 376(2)(N) of the IPC.

(2.) The allegation against the applicant is that he lured the prosecutrix into physical relationship on the pretext of marriage.

(3.) The case of the prosecutrix is that in the year 2012, the prosecutrix came to know the present applicant and subsequently they also developed intimate relationship. According to the F.I.R. on 5.2.2018 a dispute took place between the applicant and the complainant which led the prosecutrix consuming phenyl. Subsequently, when the prosecutrix came to know about the applicant's marriage which was to be solemnized on 02.12.2019, she lodged F.I.R. on 1.12.2019.