KHUNDONGBAM JOYCHANDRA MEITEI Vs. OFFICER-IN-CHARGE, WOMEN POLICE STATION

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 438 Cr.P.C. seeking to grant anticipatory bail in the event of his arrest in connection with FIR No.26(12)2021 under Sec. 366/376/417 IPC on the file of the Women Police Station, Bishnupur.

(2.) The case of the prosecution is that the victim lodged a complaint before the Women Police Station, Bishnupur stating that she and the petitioner have been in relationship for around 10 years and eloped on 22/11/2018 and they had sexual intercourse on the pretext of fake promise by the petitioner to marry her and even after their elopement, the petitioner raped her saying that he and the victim are now couple who are legally married by Court marriage. Based on the complaint lodged by the victim, the Women Police Station, Bishnupur registered a case in FIR No.26(12)2021 under Sec. 366/376/417 IPC against the petitioner.

(3.) According to the petitioner, he might be arrested by Women Police Station, Bishnupur at any moment and his father was granted anticipatory bail by the learned Sessions Judge, Bishnupur in the said case. According to the petitioner, he never committed any offence of kidnap, rape and cheating as alleged by the complainant/victim and in fact pursuant to the complaint, the petitioner and his father were called for the Bishnupur Women Police and they were attended and have given statements and fully co-operated with the investigating officer. Since the petitioner apprehend arrest from the hands of the respondent Police, he prayed for anticipatory bail.