AMIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The applicant who is in custody since 18/9/2022 has approached this Court for grant of regular bail in connection with Ichak P.S. Case No.174 of 2022, registered for the offence under Sec. 376 of the Indian Penal Code.

(3.) It appears that the applicant is accused of committing rape upon the victim on the false pretext of marriage.