NARESH KUMAR JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) AS per prosecution case, the complainant came to Guna to attend a meeting on 20.11.13. She was returning back. Naresh Jatav, who is friend of her husband, met her at the roundabout and told that he will leave her. Thereafter, Naresh Jatav took her to his house on tempo and told that they will leave after 20 minutes. At that juncture, Sunil also came there and asked why she is standing there and told her to accompany him. Thereafter, Naresh took her in a room and started doing Galat Harkat (forcible sexual intercourse) with her. Sunil also did Galat Harkat with her. Anyhow when she came out from there, Naresh and Sunil threatened her not to disclose the incident to anybody, otherwise they would defame her. Thereafter, the complainant came to her village by bus.