MUDASIR AHMAD LONE Vs. STATE OF JK

JUDGEMENT

(1.) The applicant/accused herein had approached the Learned Principal Sessions Judge, Banidpora, for his release on bail in FIR No. 42/2018, registered at Police Station Bandipora under section 376 RPC. It appears from the perusal of the order passed by the Learned Principal Sessions Judge, that the applicant/accused herein had been arrested on the charge of commission of offences under Section 376 RPC, after case was registered on 16.03.2018 against him. It had been stated by the prosecutrix in the report filed with police that the applicant/accused had promised to marry her and had taken her to the house of his relatives and friends. Under the promise of marriage, had sexual intercourse with her repeatedly. Resultantly she became pregnant after the sexual intercourse with the accused/applicant had been also alleged by her. The said Court after hearing the parties and taking note of the seriousness of the charge, dismissed the bail application.

(2.) Thereafter the applicant/accused approached this Court for his admission on bail while pleading that

(3.) In the objections, respondents have submitted that a case was registered against the applicant/accused in Police Station Bandipora on 16.02018 at the instance of one, who had alleged that the applicant/accused had promised her to marry and thereafter he took her to the houses of his relatives and friends. In the objections the allegations,have been repeated. The conclusion of the investigation is stated to have led to framing of the opinion of the commission of the offence U/s 376 RPC and a charge filed against the petitioner in the Court.