RIYAZUL ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is accused for the offence under Section 376 of the Indian Penal Code and there is direct allegation made by the prosecutrix against the petitioner that finding her alone in her house, he visited her house and committed forcible rape on her. After having committed rape on her, he took backtrack and refused to marry her.

(2.) LEARNED counsel for the petitioner submits that the petitioner is now agree to marry the prosecutrix.

(3.) LEARNED counsel for the State opposes the prayer for bail. Regard being had to the facts and circumstances of the case and the nature of allegation, I am not inclined to grant bail to the petitioner at this stage. Accordingly, his prayer for bail is rejected. Learned trial court is directed to expedite and conclude the trial within a period of eight months. If the trial is not concluded within the stipulated time, the petitioner may renew his prayer for bail.