AFTAB MIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Gola P.S. Case No.42 of 2023 registered under Sec. 376/420 of the Indian Penal Code.

(3.) The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner forcibly committed rape upon the victim; after the marriage of the victim and the petitioner was fixed. It is further submitted that the allegations against the petitioner are all false and in fact, the occurrence of alleged rape took place on the pretext of the marriage. It is next submitted that the informant is a major lady of 21 years. It is then submitted that the petitioner undertakes to cooperate with the investigation of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.