RAVICHANDRA S Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure seeking bail in connection with Crime No.76/2020 of Chandra Layout Police Station registered for the offences punishable under Sections 376 , 323 , 417 , 504 and 506 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioner and learned HCGP appearing for the respondent-State.

(3.) Brief facts of the prosecution case is that the petitioner/accused No.1 and the complainant/victim are known to each other since many years and they were good friends. The petitioner expressed his love towards the complainant and he promised to marry her. They started to meet frequently and visited parks, malls and temples. On 20.12.2014, when the complainant's mother was not in her house, the petitioner stayed in her house and committed sexual intercourse with her against her will. Thereafter, on 05.03.2015, the petitioner took an apartment for rent in Chandra Layout. In the said apartment, the petitioner by assuring the complainant that he will marry her, committed sexual intercourse on several occasions. The complainant became pregnant and the petitioner by giving some tablets got aborted the pregnancy. On 19.02.2020, the complainant requested the petitioner to marry her. However, the petitioner refused to marry her stating that he has to construct a house and thereafter he will marry her. On 20.02.2020 at about 8:00PM, the petitioner along with his relatives and his friends came to the house of the complainant and picked up quarrel with her and also abused her in filthy language and threatened her with dire consequences. It is further alleged in the complaint that the said accused persons assaulted the complainant with hands and told her that she will not be spared if she lodges any complaint to the police etc.