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Judgment
6 paragraphs · 113 words
Ambuj Nath, J
1.
Heard the parties.
2.
Petitioner has been made accused in connection with Gurabanda P.S. Case No. 03 of 2024 for the offences registered under sections 376/448 of the Indian Penal Code, pending in the court of learned Sub Divisional Judicial Magistrate, Ghatshila.
3.
Petitioner is said to have raped the prosecutrix by entering into her house.
4.
It was submitted that charge sheet has already been submitted. It was further submitted that there is delay of two days in lodging of the FIR.
5.
Considering the nature of allegation, I am not inclined to enlarge the petitioner on bail. Accordingly, his prayer for bail stands rejected, at this stage.