- (1.) Apprehending arrest in connection with Crime No.174/2017 registered at Police Station Sirgitti, District Bilaspur for the offence punishable under Section 376 of the IPC and Sections 3 and 12 of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, the applicant has filed this application under Section 438 of the Cr.P.C. for grant of anticipatory bail.
(2.) Learned counsel for applicant submits that applicant is innocent and has been falsely implicated in this case. The applicant and the prosecutrix had a love affair because of which the prosecutrix has willfully submitted for physical relationship with the applicant. Prosecutrix has been major aged about 18 years since the relationship started and it is submitted that the prosecutrix is habitual in making complaints to the police, in support of which documents have been filed. Hence, it is prayed that the applicant be enlarged on anticipatory bail.
(3.) On the other hand, learned State counsel opposes the instant bail application and submitted that the prosecutrix has clearly given statement making allegations about the offence against the applicant, therefore, the applicant is not entitled for anticipatory bail.;