ARJUN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner Arjun Singh (hereinafter referred to as the accused) stands arrested, in connection with 126/14, dated 21.9.2014, registered at Police Station, Sadar, District Shimla, Himachal Pradesh, under the provisions of Ss. 376 and 420 of the Indian Penal Code. In this petition, filed under the provisions of Sec. 439 of the Code of Criminal Procedure, accused is seeking regular bail.

(2.) Notice in the petition was issued on 2.9.2015. Record, more particularly medical record (MLC) and the documents pertaining to the entrustment of money, perused.

(3.) Allegedly, under the pretext of solemnizing marriage, accused subjected the prosecutrix (complainant) to sexual intercourse and also dishonestly misappropriated a sum of Rs. 8,68,000/ - belonging to the prosecutrix.