BISUN MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest, petitioner- Bisun Marandi has moved this Court for grant of privilege of anticipatory bail in connection with Lokainayanpur P.S. Case No. 06 of 2022 registered under Sec. 376 of the Indian Penal Code.

(2.) Heard the parties.

(3.) As per the prosecution case, the prosecutrix came in contact of the petitioner in the year 2018 when both of them were studying at Hazaribagh. Both of them had developed intimacy and physical relationship in the year 2020 which was continued on false promise of marriage.