RAJA BURMAN @ RAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a case where a minor girl allegedly in a relationship with the applicant herein on the false pretext of marriage is said to have become pregnant by the applicant on account of which, she committed suicide.

(2.) Learned counsel for the applicant states that the applicant has been framed in this case and that the deceased was in relationship with one Priyanshu, who was a minor. Learned counsel for the State on the other hand has read out the statements under Section 161 of the Cr.P.C. of Chandrawati, mother of the deceased and also of Sakshi, who is friend of the deceased, wherein these witnesses have stated that the applicant herein had illicit relationship with the deceased on account of which she became pregnant.

(3.) Be that as it may, looking to the facts and circumstances of the case, I am currently not inclined to allow the instant application for grant of bail to the applicant Raja Burman @ Rahul under Section 439 of Cr.P.C. and therefore dismiss the same. It has been seen that in number of cases relating to rape, the most powerful investigative tool which is available to the police is the DNA test which is seldom being resorted to. The DNA report can either confirm or exclude the involvement of the accused. The police is directed that in every case under Section 376 of I.P.C.:-