- (1.) HEARD .
(2.) THE petitioner stands involved in a case registered under Section 376 of the Indian Penal Code. Learned counsel for the petitioner submitted that although he is said to have forcibly continued to have sexual relationship with the informant, the first information report was lodged after six years. It is also submitted that the falsity of the allegation may be apparent vide Annexure -2, the petition filed by the petitioner to the police, on which a proceeding under Section 107 of the Code of Criminal Procedure is pending between the parties. Therefore, he may be admitted to anticipatory bail.
(3.) LEARNED A.P.P. for the State opposed the contention.;