PARDESHI DHEEMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) RAPE is alleged to have been committed on married lady, aged about 19 years. The contention of the prosecutrix is that she allowed the sex act being committed under a misapprehension that it was her husband who was indulging in the said sex act. Looking to the facts and circumstances of the case, the petitioner shall be released on bail on his executing personal bond of Rs. 6,000/ - (Six -thousand) with two sureties of Rs. 3,000 (three thousand) to the satisfaction of Chief Judicial Magistrate, Raipur.