RAJENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application, under Section 438 of the Code of Criminal Procedure, is maintained by the petitioner for grant of anticipatory bail, in case F.I.R. No. 22 of 2018, dated 23.02.2018, under Section 376 of the Indian Penal Code, registered at Police Station Rajgarh, District Sirmour, H.P.

(2.) As per the petitioner, he is innocent and due to some misunderstanding the prosecutrix made a complaint against him. Further he is joining and cooperating with the investigation and not in a position to flee from justice.

(3.) Police report stands filed. As per the prosecution case on 202.2018, the prosecutrix made a complaint against the petitioner that on the pretext of marriage with her, he physically and mentally harassed her and, therefore, F.I.R. No. 22 of 2018, dated 202.2018, under Section 376 of the Indian Penal Code, was registered against the petitioner.