ANIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant bail petition filed under Section 438 CrPC, prayer has been made for grant of bail in FIR No. 304/2017 dated 15.11.2017, under Sections 376 and 504 IPC, registered at Police Station, Sadar, District Solan, Himachal Pradesh.

(2.) Sequel to order dated 4.12.2017, ASI Nokh Ram has come present with the record. Mr. P.M. Negi, learned Additional Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency till date. Record perused and returned.

(3.) Perusal of record suggests that FIR herein above came to be registered against the bail petitioner at the behest of the complainant- prosecutrix, who alleged that the bail petitioner had met her six months back in relation to sale-purchase of some vehicle. Complainant further alleged that the bail petitioner started talking to her on her mobile phone, whereafter, they developed good relations. As per complainant, she developed physical relations with the bail petitioner, who promised to marry her in the near future. During this period, complainant-prosecutrix became pregnant and thereafter she again requested bail-petitioner to marry her, who advised the complainant to wait for some time. Since the bail petitioner was not coming forth to solemnize marriage and complainant-prosecutrix was carrying pregnancy, she threatened the bail petitioner to lodge report with the police. Thereafter, bail petitioner allegedly gave some medicine to the complainant-prosecutrix, in a cup of coffee, whereafter, complainant-prosecutrix had to get the pregnancy terminated.