SHASHANK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending his arrest in connection with Lalpur P.S. Case No. 255 of 2022 instituted under Ss. 341, 323, 376, 504, 506 and 34 of the Indian Penal Code, the petitioner has moved to this Court for grant of privilege of anticipatory bail.

(3.) The factual matrix of the case in a nutshell is that victim girl aged about 22 years has lodged a written report before Lalpur Police Station, Ranchi on 8/12/2022 against the present petitioner who happens to be police Sub- Inspector Posted at Lalpur Police Station. The prosecuterix visited with the petitioner at Lalpur Police Station in connection with a case, thereafter, both used to talk together through telephonic call. The prosecuterix was residing in a girls hostel while pursuing her studies. It is further alleged that the petitioner and prosecuterix used to go outside for visiting some places and also promised to marry her and established sexual intercourse with her. The prosecuterix's mother was also communicated about their marriage. It is further alleged that on 20/11/2022 present petitioner solemnized marriage with the prosecuterix in a temple situated at Lalpur Police Station when she informed about her pregnancy. Thereafter, present petitioner left her at hostel saying that his parents did not agree to recognize this marriage due to different caste. On 3/12/2022, petitioner settled his marriage with one girl, namely, Neha. Prosecuterix protested the said marriage and also went to the house of the petitioner, but she was condemned unheard and was threatened. She also went to the room of the petitioner for taking back some of her commodities and also attempted to talk with him but her phone number was blocked.