VISHNU KUMAR BAIRWA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the applicant, as he is apprehending his arrest in connection with Crime No.690/2023 registered at Police Station ' Guna Kotwali, District Guna (M.P.) for offence punishable under Ss. 376, 376 (2) (n) and 506 of IPC.

(3.) Prosecution case, in brief, is that in the year 2019 friendship developed between the prosecutrix and the applicant while talking on mobile phone. After some period of time, the applicant told to the prosecutrix that he wants to solemnize marriage with her as they both belong to the same caste, whereafter they both continued to have talks with each other regularly and the applicant also used to visit the prosecutrix on several occasions at her rented room situated in Bhargava Colony, Guna and on the false pretext of marriage, committed forcible sexual intercourse with her repeatedly. On 2/1/2022 the prosecutrix told to the applicant to marry her, but he refused for the same saying that he has relations with many girls like her and cannot marry all of them. The applicant also threatened to the life of the prosecutrix as well as also to defame her, if she makes any complaint against him.