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Judgment
8 paragraphs · 364 wordsSanjay Kumar Dwivedi, J
Heard learned counsels for petitioner and for the State.
The petitioner is apprehending his arrest in connection with B.S.City P.S. Case No.116 of 2025, for offence registered under section 69 of the BNS, 2023, pending in court of learned Chief Judicial Magistrate, Bokaro.
Learned counsel for petitioner submits that allegations are made that on the pretext of marriage relationship was established with the complainant. He further submits that the complaint case was filed which was converted in the First Information Report. He then submits that the allegation was made that on 02.11.2024 relationship was established and thereafter also at several times both of them were met and the case is lodged on 17.4.2025. He next submits that Priyanka Rani who happened to be the niece of the informant has also lodged the case against the informant alleging that the pressure was being made upon the sister-in-law of the petitioner to solemnize the marriage along with the petitioner.
Learned State counsel opposes prayer and submits that on the pretext of marriage, the relationship was established.
Learned counsel for the informant opposes the prayer and submits that after establishing relationship even money has been taken by the petitioner on the pretext that the marriage will be solemnized.
From the contents of the FIR, it transpires that both of them are major and the alleged occurrence was alleged to be occurred on 02.11.2024 whereas, the FIR was lodged on 17.04.2025 and the complainant/ informant have met at several times at different places and prima facie it appears that what has happened that was consensual relationship, I am inclined to grant anticipatory bail to petitioner.
Accordingly, petitioner, above named, is hereby directed to surrender before learned court within three weeks from today, and in event of his surrender/arrest, petitioner, above named, shall be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of like amount each, to satisfaction of learned Chief Judicial Magistrate, Bokaro, in connection with B.S.City P.S. Case No.116 of 2025, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.