USMAN ALI Vs. UT OF J&K

JUDGEMENT

(1.) This is an application for grant of bail for offences under Section 376 of RPC in connection with FIR No. 226/2013, which is pending trial in the Court of learned 3rd Additional Sessions Judge, Jammu. Briefly stated the material facts are as under:-

(2.) An FIR bearing No. 226/2013 was registered at the behest of the mother of the prosecutrix, in which it was alleged that the petitioner had been raping her daughter constantly on the pretext and promise that he would marry her. The first incident is stated to have occurred on 22.03.2013. It was alleged that on 24.10.2013, the petitioner finally refused to marry her. After which refusal, the prosecutrix narrated the entire sequence of events to her mother.

(3.) Objections have not been filed despite repeated opportunities.