RUHUL SK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant application has been preferred by the petitioner for grant of regular bail for the offence registered under Sec. 376 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submits that petitioner has falsely been implicated in this case only for the reason that initially he agreed for marriage with the informant however subsequently he refused to marry her. He further referred to the allegation made in the FIR and submits that the allegation clearly indicates that initially the petitioner made request for marriage which was accepted by the informant and pursuant to that they developed physical relation also and after about 6 months the petitioner took a loan of Rs.25,000.00 from the informant and after that the petitioner started restricting his encounter with the informant and finally refused to marry her and pursuant to that FIR has been lodged. Learned counsel lastly submits that the entire allegation made in the FIR clearly indicates that at best it can be a case of fraud but no offence under Sec. 376 IPC is made out and the petitioner is in custody since 18/7/2023; as such petitioner may be enlarged on bail.