RAVINDRA KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the applicant under Section 438 of the Cr.P.C.

(2.) The applicant is apprehending his arrest in connection with Crime No.469/2019, registered at Police Station Naugaon, District Chhatarpur (MP), for the offence punishable under Sections 376 and 506 read with Section 34 of the IPC.

(3.) As per prosecution case, prosecutrix is aged about 23 years and she is residing near Girls School Naugaon, there is acquaintance with the present applicant since 01 year and she had talk with the present applicant. On 24.08.2019 at about 07:30 O'clock in the night, present applicant went with the prosecutrix at the house of co-accused Hari Verma, wherein on pretext of marriage, present applicant committed sexual intercourse with her. Present applicant threatened to the prosecutrix if she narrates about the said incident to anyone then he will kill her. Thereafter, on the report of the the prosecutrix, a case has been registered against present applicant and other co-accused person.