Jammu and Kashmir High Court: Sanjay Dhar J., while allowing the present bail application, observed that given to the relationship shared between the prosecutrix and the petitioner, it cannot be determined at once whether physical relationship built therein was forced or consensual.
Through the present application, petitioner-accused has sought bail in the case arising out of an offence under Section 376 Penal Code, 1860 registered with Police Station, Katra. It is the case of prosecutrix that the petitioner cohabited and thereby developed physical relation with her on a false pretext of marriage. Upon coming to know that the petitioner is to enter into a wedlock with some other woman, the prosecutrix narrated the entire incident to her mother upon which a complaint under Section 376 IPC was registered against the petitioner. According to the petitioner, the allegations made in the FIR are vexatious and baseless and that no offence under Section 376 IPC is made out against him as even if it is assumed that there was any physical relationship between the petitioner and the prosecutrix, the same was consensual. Further, the petitioner has denied having made any false promise of marriage to the prosecutrix.
Court summarized the principles governing the grant or refusal of bail in the following points;
- The gravity of the offence and the nature of the accusation including severity of punishment in the case of conviction.
- The position and status of the accused vis-à-vis the victims or witnesses.
- The likelihood of the accused fleeing from justice.
- The possibility of the accused tampering with the evidence and/or witnesses and obstructing the course of justice.
- The possibility of repetition of the offence.
- The prima facie satisfaction of the Court in support of the charge including frivolity of the charge.
- Stage of the investigation.
- Larger interest of the public or the State.
Further, the Court placed reliance on the case of, Mahipal v. Rajesh Kumar and another, (2020) 2 SCC 118, wherein it was said, “…No straight jacket formula exists for courts to assess an application for the grant or rejection of bail. At the stage of assessing whether a case is fit for the grant of bail, the court is not required to enter into a detailed analysis of the evidence on record to establish beyond reasonable doubt the commission of the crime by the accused. That is a matter for trial. However, the Court is required to examine whether there is a prima facie or reasonable ground to believe that the accused had committed the offence and on a balance of the considerations involved, the continued custody of the accused sub-serves the purpose of the criminal justice system.”
Another case bearing similar facts was cited by the Court, Uday v. State of Karnataka, (2003) 4 SCC 46, wherein the Supreme Court observed,
“It usually happens in such cases, when two young persons are madly in love, that they promise to each other several times that come what may, they will get married. As stated by the prosecutrix the appellant also made such a promise on more than one occasion. In such circumstances, the promise loses all significance, particularly when they are over come with emotions and passion and find themselves in situations and circumstances where they, in a weak moment, succumb to the temptation of having sexual relationship. This is what appears to have happened in this case as well, and the prosecutrix willingly consented to having sexual intercourse with the appellant with whom she was deeply in love, not because he promised to marry her, but because she also desired it. In these circumstances, it would be very difficult to impute to the appellant knowledge that the prosecutrix had consented in consequence of a misconception of fact arising from his promise. In any event, it was not possible for the appellant to know what was in the mind of the prosecutrix when she consented, because there were more reasons than one for her to consent”
It was conclusively observed by the Court,
“The mystery that has to be unravelled by the investigating agency in such circumstances would be whether the consent of the prosecutrix to have sexual intercourse with petitioner was a consensual and deliberate choice on her part or it was obtained on account of misconception of fact on the basis of a false promise of marriage. This Court would not like to comment on this aspect of the matter at this stage, but then the material on record does suggest that there was deep-seated love between the petitioner and the prosecutrix.”
While allowing the present bail application Court said,
“Having regard to the long standing love affair between the prosecutrix and the petitioner coupled with the manner in which they have lived with each other for months together, a prima facie case for grant of bail is made out.” [Rahul Raina v. Union Territory J&K, 2021 SCC OnLine J&K 13, decided on 27-01-2021]
Sakshi Shukla, Editorial Assistant has put this story together
