RAJAN SHARMA Vs. STATE OF U. T. CHANDIGARH

JUDGEMENT

(1.) By this petition, the petitioner seeks to be admitted to anticipatory bail, upon FIR no.224, dated 16.07.2020, having been registered at Police Station Sector 39, Chandigarh, alleging therein the commission of an offence punishable under Section 376 (2) of the Indian Penal Code.

(2.) The petitioner is stated to be working as a Junior Draftsman in a department of the Chandigarh Administration, with the complaint having been filed by the prosecutrix stating to the effect that she is a widowed lady whose husband died in the year 2012, with her having a son from the said marriage, and that she is residing separately on the first floor of her in-laws'/husbands' house, alongwith her son (with her having been married to her late husband in November 2005).

(3.) In the year 2018, she is stated to have put a request on the website Jivansathi. com, seeking to re-marry and on 20-21 May, 2018 she is stated to have received a request from the petitioner, with whom she spoke on the telephone, with him alleged to have told her that his case for a divorce from his wife was ongoing and that he would solemnise the marriage with her after his divorce.