NIKHIL ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending his arrest in connection with Mahila P.S. Ranchi Case No. 30 of 2022 instituted under Ss. 341, 323, 376(2)(n), 417 and 504 of the Indian Penal Code, the petitioner has moved this Court for grant of privilege of anticipatory bail. Factual Matrix

(3.) The FIR was lodged by prosecutrix on 21/12/2022 at Mahila Police Station at Ranchi with allegation that prosecutrix was studying and residing at Ranchi since in the year 2011. It is further alleged that in course of study, in the year 2013 she met with present petitioner which turned into friendship and both started frequently visiting each other at their home. Meanwhile, on 14/1/2014 present petitioner pressurized the prosecutrix for having physical relationship which she refused then he assured that both are in love and he also wants to solemnize marriage with her then there should be hurdle in establishing sexual intercourse which continued since long. But in the year 2021 when the prosecutrix proposed and putting pressure on him for marriage then petitioner visited to her family members in the month of March, 2021 and negotiated about solemnizing marriage and fixed date of marriage in the month of February, 2022 and started living with prosecutrix at Government residential Quarter No.B/186 Sail Satellite Colony, Near Delhi Public School, Ranchi and continuously indulged in sex. It is further alleged that ultimately on 20/2/2022, the petitioner called the prosecutrix at his quarter and forcibly established physical relationship and when she again persisted for marriage, she was dashed and ousted from the house then, she disclosed the incident to her parents. Thereafter, the family members of the prosecutrix went to the hose of petitioner for negotiation of marriage between the petitioner and prosecutrix but petitioner flatly refused to marry with her.