YOGENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the first application under sec. 438 of Cr.P.C. filed by the applicants for grant of anticipatory bail.

(2.) The applicant is apprehending his arrest in connection with Crime No.54/2022 registered at Police Station Jaura, District Morena (MP) for the offence punishable under Ss. 376(2)(n), 376-D, 506 of IPC.

(3.) In brief, as per the prosecutor case is that on 25/1/2022, prosecutrix aged about 35 years, a married lady lodged a computerization complaint before Police Station Jaura, district Morena, against the present applicant and one Keshav Singh that from 4-5 years, she is living at Singhalpura with her family and she used to do labour work. 6-7 months before, a dispute arose between her mother-in-law (Tahi Saas) Baijayanti Jatav, due to which, she lodged a report at Police Station Kailaras and consulting the present applicant/accused Yogendra Singh Rampuri and co-accused Keshav Singh. The applicant/accused Yogendra Singh is an advocate. Afterwards, applicant/accused has started talking with her on telephone and proposed her for marriage and requested to leave her husband. 4-5 months before, between 2-3 P.M., applicant/accused along with co-accused Keshav Singh came to her house. Afterwards, Keshav Singh went out side and closed the door. Thereafter, applicant/accused Yogendra Singh committed sexual intercourse forcibly with her and threatened her, due to which she could not complained about the incident to her husband. Thereafter, on Sundays, applicant/accused used to come to her house and committed regularly sexual intercourse with her. Again on 26/12/2021 at 2 P.M., applicant/accused Yogendra Singh along with Keshav Singh came to her house. Keshav Singh closed the door outside. Thereafter, the applicant/accused committed sexual intercourse with her. Thereafter on 1/1/2022 when her husband returned from Gwalior, she could make courage to tell him about the incident. Thereafter, when her husband went to applicant's house for talk, he threatened him that if he will divulge the fact to any one, he will kill him. On her report, offence under Ss. 376(2)(n), 376-D, 506 of IPC bearing Crime No.54/2022 was registered.