Dablu @ Dabloo Prasad Verma vs State Of Bihar And Anr

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner seeks bail in connection with Dumraon PS Case No. 169 of 2018 dated 07.05.2018 instituted under Sections 363, 376 of the Indian Penal Code and 6 of the Protection of Children from Sexual Offences Act, 2012.

The allegation against the petitioner is that he had been in a relationship with the informant for two years and finally she was called to Allahabad and taken to Delhi and at Ghaziabad station she was made to sit in the train and the petitioner had run away and she was caught without a ticket and there she narrated her story.

Learned counsel for the petitioner submitted that the allegation itself shows that it was a consensual relationship between the parties. It was further submitted that the parties are neighbours and the family of the informant was pressurizing him to marry the informant and upon refusal, this false case has been instituted. It was submitted that the petitioner is in custody since 16.11.2018.

Learned APP, from the case diary, submitted that the informant was found crying at old Delhi Railway Station where she narrated her story to the police and the matter was forwarded to Dumraon PS for action. It was submitted that the petitioner had cheated the informant on the pretest of marriage for two years and finally he had duped her and left her at New Delhi from where she finally returned.

Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, the Court is not inclined to enlarge the petitioner on bail.

Accordingly, the application stands dismissed.