X Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439(2) of Cr.P.C. praying this Court to cancel the bail granted in favour of respondent No.2 in Criminal Petition No.4023/2020 in respect of Crime No.58/2020 on the file of the Vivek Nagar Police Station, Bengaluru City for the offences punishable under Sections 376, 420 and 506 of I.P.C.

(2.) Heard the learned counsel appearing for the petitioner, learned High Court Government Pleader appearing for the State and the learned counsel appearing for respondent No.2.

(3.) The factual matrix of the case is that a case has been registered against the respondent No.2 in Crime No.58/2020 for the above said offences on the allegation that the accused/respondent No.2 came in contact with the complainant through a matrimonial website application in the name and style of tinder . The application facilitates two people to establish contact, enable romantic relationship and could result in marriage as well. The accused lured and trapped the complainant into a romantic relationship thereby promising marriage on the pretext that he was an extremely successful businessman with multiple business establishments in India and abroad.