ABHISHEK PASWAN 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 14/3/2022 has approached this Court for grant of regular bail in connection with Patan P.S. Case No.37 of 2021 corresponding to G.R. No.731 of 2022 (S.T. No.515 of 2022), registered for the offence under Ss. 341, 376, 354-A, 354-D, 504, 506 and 34 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.