MADHESHWAR PRASAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this bail application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.326/2021, registered at Police Station Sarkanda, District Bilaspur (CG), for the offence punishable under Sections 376 & 506 of the Indian Penal Code.

(2.) Applicant is working as Executive Engineer in the Public Works Department (PWD) whereas the prosecutrix is the wife of a High Court employee. The prosecutrix is engaged in selling sarees. In September, 2018 the applicant called the prosecutrix to his house and purchased one saree for his maid and requested the prosecutrix to bring costly sarees. Their meeting and acquaintance increased and on 13-5-2019, the applicant offered a glass of water to the prosecutrix, after which, she fell unconscious. On regaining consciousness, the prosecutrix found that she has been ravished by the applicant. When she complained of his conduct, the applicant threatened her that he has prepared a video and the same shall be made viral. He promised her to arrange employment in his Department i.e. PWD. On this pretext, he continued to sexually exploited the prosecutrix. In course of allurement and inducement of arranging employment, the applicant took her to several places and committed sexual intercourse. He also threatened to commit murder of her three children.

(3.) It is argued that the applicant is a Government servant and the instant false report has been lodged to blackmail him as the husband of the prosecutrix had borrowed Rs.1.00 lac and was not repaying it. It is also argued that no offence under Section 376 of the IPC is made out.