JHAGRU RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Shri H.S. Ahluwalia counsel for the applicant and Shri Ashish Shukla, pane, lawyer, for the State non-applicant.

(2.) This petition under Section 439 of the Code of Criminal Procedure has been filed by applicantJhagru Ram for grant of bail. He is the accused in crime No. 22 of 2002 registered in Pandari Police Station for the offences punishable under Sections 376 and 450 of the Indian Penal Code.

(3.) Name of prosecutrix is Janki Bai aged about 25 years. The case of the prosecution is that she was doing the business of selling vegetables in the market. On 20/1/2002 the applicant went to her house to pay credit amount of Rs. 40/- and requested her to give a glass and tomato to take wine and she provided the same and thereafter she went to the kitchen the applicant followed her and forcibly committed rape on her.