AJHRUL ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A 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. 366, 376, 506 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submits that petitioner has falsely been implicated in this case which is evident from Annexure-2 to the instant application which is an affidavit sworn by O.P. No.2 that they were having a good relation. He further submits that as a matter of fact the alleged victim was having love affair with the petitioner since last several months and after returning from Delhi for the reason best known to her she lodged a complaint case and pursuant to that the petitioner is in custody since 6/3/2023 as such he may be enlarged on bail.