KARAN JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 438 Cr.P.C seeking anticipatory bail, as the applicant is apprehending his arrest in connection with Crime No.661/2023 registered at Police Station Dabra, District Gwalior (M.P.) for the offence punishable under Ss. 376(2)(n), 506 of IPC.

(3.) Prosecution case, in brief, is that applicant and prosecutrix both are known to each other as they are relatives. The applicant on the false pretext of marriage took the prosecutrix at various places and committed rape on her repeatedly.