DANISH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Counsel for informant and learned APP for State.

(2.) The petitioner seeks bail in anticipation of his arrest in shastri Nagar P.S. Case No. 61 of 2022 registered for the offences punishable under Sec. 341, 342, 323, 354, 354-A, 504, 506/34 of the Indian Penal Code and later on, Sec. 376 and 493 of the 1.P.C. was also added vide order dtd. 7/12/2022.

(3.) The petitioner and the informant were friends. After some time, the petitioner established physical relation with the informant on the pretext of marriage but when she asked to solemnize the marriage, the petitioner denied. After sometime the petitioner alongwith his three friends kidnapped her and kept her in the house where sister and mother of petitioner assaulted and abused her and torn her clothes, made nude video of her.