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Judgment
6 paragraphs · 147 wordsAmbuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Ramgarh (Mahila) P.S. Case No. 09/2023 for the offences registered under sections 376/506 of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Ramgarh.
It is alleged that the petitioner was in live-in relationship with the Informant for nine years. The Informant is a widow lady having three children. After living for nine years, petitioner married elsewhere.
It appears that the parties had consensual sex. No case under section 376 I.P.C is made out.
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 learned Chief Judicial Magistrate, Ramgarh in connection with Ramgarh (Mahila) P.S. Case No. 09/2023.