OBAID ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by Obaid Ansari, in connection with Ranka P.S. Case No. 212 of 2012 corresponding to G.R. No. 2237 of 2012, pending in the court of Civil Judge (S.J.)-cum-Chief Judicial Magistrate, Garhwa, is moved by Sri Mahesh Tewari, learned counsel for the petitioner and opposed by Sri S.S. Sahay, learned Additional P.P. for the State.

(2.) It is submitted that the petitioner has been falsely implicated in this case and police, after investigation, submitted final form, but the Magistrate without any material took cognizance against the petitioner. It is also submitted that the villagers has stated that no muslim lady goes to the place of occurrence for the purpose of easing. It is then submitted that earlier to this case, the father of informant filed a case against the petitioner in which also police submitted final form. It is submitted that doctor has not found any injury on the private part of prosecutrix.

(3.) Having heard the submission, I have gone through the record of the case. From perusal of first information report, I find that there is direct allegation against the petitioner that petitioner has committed rape upon the prosecutrix.