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Judgment
7 paragraphs · 185 wordsAmbuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Dumri P.S. Case No. 28 of 2023 for the offences registered under sections 376 (2) (n)/313/323/506/509 of the Indian Penal Code, pending in the court of Miss J.S. Kujur, learned Judicial Magistrate, Gumla.
Petitioner is said to have established physical relationship with the prosecutrix who is a major lady on the pretext of marriage,
It was submitted that the petitioner and the prosecutrix were in relationship since last four years and when the petitioner refused to marry her, this case has been instituted.
There is nothing on the record to show that the petitioner has obtained consent for physical relationship with the prosecutrix by fraud at the very inception of their relationship.
Considering the aforesaid facts, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of Miss J.S. Kujur, learned Judicial Magistrate, Gumla in connection with Dumri P.S. Case No. 28 of 2023.