SUMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sumit @ Kalu, seeks grant of anticipatory bail in a case registered vide FIR No.22, dated 3.4.2019, registered at Police Station Women Police Station Rewari, District Rewari (Haryana), under Sections 376, 506 IPC.

(2.) Mr. Manoj K. Tanwar, Advocate has appeared on behalf of the complainant and filed power of attorney. The same is taken on record.

(3.) The FIR was lodged at the instance of the victim wherein it has been alleged that on 23.3.2019 her husband had left home for work. It is stated that Sumit's wife had expired and his son has been residing with the complainant. After her husband had left, Sumit came to their house in morning at about 7.15 am and caught hold of her from her back and when she asked him as to what he was doing, he stated that he had killed her husband and thereafter he forcibly committed a wrong act with her. When the complainant objected to the same he threatened her not to disclose it to anybody failing which he would eliminate other members of her family. Later the complainant disclosed about the incident to her husband on 31.3.2019 and subsequently the matter was reported to the police.