NADIM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest, petitioner- Nadim Ansari has moved this Court for grant of privilege of anticipatory bail in connection with Pithoria P.S. Case No. 155 of 2021 registered under Ss. 341, 323, 376, 417, 34 of the Indian Penal Code.

(2.) Heard the parties.

(3.) It is submitted by learned counsel for the petitioner that the prosecutrix is a major girl and as per her own statement made in the FIR she had a long standing relationship with the petitioner. It is further submitted that the petitioner on several times attempted physical relationship with her on the promise of marriage and finally he committed rape, but the date or month of the incident has not been stated in the FIR.