- (1.)Heard on the application filed on 21.5.2020 under Section 438 of Cr.P.C. for grant of anticipatory bail on behalf of applicant Ramji Rathore, who is under apprehension of his arrest in connection with the crime No.65/2020, registered at Police Station Jaitahari, District Anuppur for the offences punishable under Sections 376 and 506 of IPC.
(2.)It appears from the record that the prosecutrix and applicant both are well known to each other. It is alleged that the applicant gave assurance of marriage to the prosecutrix and they were in relationship since 2 years. On 1.11.2019 the applicant committed rape with the prosecutrix. Thereafter, on 11.11.2019 one agreement was also executed between both parties. After a long time on 15.3.2020, FIR has been lodged. As per Para 7 (E) of the application, the applicant is working in the Indian Armed Forces. The applicant has also submitted the identity card alongwith I.A.No.4906/2020. On 10.6.2020 time was granted to the State for verification of the aforesaid document but State is unable to produce any adverse report. Therefore, it may be presumed that the applicant is working in Indian Armed Forces.
(3.)Looking to the 2 years relationship between applicant and prosecurix, agreement and service status of the applicant, in view of this Court no custodial interrogation of applicant is required. In this case no seizure is also required.