NITESH BARMAN 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.71/2026 registered at Police Station - Gorakhpur District - Jabalpur (MP) for commission of offences punishable under Sec. 64(1),115(2), 296(b) and 351(3) 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. They knew each other prior to marriage. Applicant is 30 years old married person After marriage also they had developed relationship. F.I.R is lodged after delay of 07 days. On the aforesaid grounds, grant of anticipatory bail is prayed.