SHEKH NURWA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending his arrest in connection with Meharma P.S. Case No. 100 of 2022 instituted under Sec. 376 of the Indian Penal Code, the petitioner has moved this Court for grant of privilege of anticipatory bail.

(3.) As per the written report of the informant allegation is that on 5/7/2022 at about 07:00 pm when the informant was going to shop, the petitioner came and took her towards field and forcibly committed rape upon her.