MONU PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Ss. 376, 366 of the IPC

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. Though in the FIR the informant has alleged that the petitioner is instrumental in taking her away on the ground of marriage, however later on he refused to marry and made physical relationship forcefully with the alleged victim. Surprisingly, another statement has been made on 31/5/2023 by clarifying the FIR to the extent that the informant herself and by her own free will went with the petitioner as her original marriage was against her will. Learned counsel further submits that this clearly shows that the petitioner has been falsely implicated in this case.