INDRA PRAKASH TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the State.

(2.) This bail application has been filed on behalf of the abovenamed applicant with prayer to release on bail in connection with Garu P.S. Case No.09 of 2022 registered under Ss. 376, 450 and 506 of the Indian Penal Code pending in the court of learned Judicial Magistrate 1st Class, Latehar.

(3.) Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged by the victim herself against the applicant-accused with the allegations that on 20/3/2022 at 10 o' Clock of night, she was along with his son and daughter in her room and her brother-in-law (bhaisur) knocked the door and she opened the door. He also brought wine in a glass and at the instance of her brother-in-law she also drunk the same and, thereafter, in intoxicated state of mind he forcibly raped her. Thereafter, on 21/3/2022 he also made attempt to make physical relation with her but she did not permit for the same. Accordingly, this F.I.R. was lodged.