KIBARIYA ANSARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application has been filed by the applicant under Sec. 482 of BNSS, 2023 for grant of anticipatory bail in relation to FIR/Crime No.59/2026 registered at Police Station - Hanumantal District - Jabalpur (MP) for commission of offences punishable under Sec. 64 (2) (m) of the BNS,2023.

(2.) As per the prosecution story, it is alleged that applicant forcibly established physical relations with the prosecutrix. F.I.R was registered.

(3.) Learned counsel for the applicant has submitted that present applicant is innocent and has been falsely implicated. He has not committed any offence. Prosecutrix is married woman and mother of three children. They were in consensual relationship with each other which continued for long. Even her husband was aware about this relationship. As applicant is in politics, therefore, he has been falsely implicated due to political rivalry. On the aforesaid grounds, grant of anticipatory bail is prayed.