DILIP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 439 of Code of Criminal Procedure, 1973/483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the petitioner in case bearing FIR No.276 dtd. 15/6/2024 registered under Sec. 376(2)(n) of Indian Penal Code, 1860 at Police Station Model Town, District Rewari.

(2.) Status report by way of an affidavit of Sh. Surender Sheoran, HPS, Deputy Superintendent of Police, Bawal, District Rewari, on behalf of the respondent-State, filed in the Registry is taken on record. As per para 8 of the status report, the complaint has been informed about the pendency of the present petition and the date fixed therein, however, there is no representation on behalf of the complainant.

(3.) Brief facts of the case are that on 15/6/2024, the prosecutrix made a complaint to the police alleging therein that she was a permanent resident of Uttar Pradesh, however, she was residing in a rented house at Village Karnawas, District Rewari. Accused-Dilip (the petitioner) was also residing in Village Karnawas, District Rewari since last 11 years and during that period he had developed sexual relations with her on the pretext of marriage. On 15/5/2024, the petitioner had developed sexual relation with her and thereafter, he left her and returned to his village and ultimately refused to marry her. On the basis of the said complaint, the instant FIR was registered.