AJAY KUMAR @ AJAY Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The Police have registered a case in Crime No.335/2019 for the alleged offences punishable under Sections 376 and 420 of the Indian Penal Code, 1860.

(3.) The brief facts of the case are that the victim lady, who is aged about 25 years lodged a complaint stating that she has been working in Men Viji Fashion Company at Indiranagar and she is residing at Kumaraswamy Layout. It is stated by her that the accused-petitioner came in contact with her in the month of April, 2019 and they talked with each other on various occasions, which in turn developed into a love affair and they were also wandering around Bengaluru City and visited various temples. In this context it is stated that on 06.06.2019, the accused-petitioner took her to Omkar Hotel, he persuaded her that he would like to marry her and by saying. So, he had sexual intercourse with her. Thereafter, it is stated that on four to five occasions they had physical contact with each other and once she was also made to consume some tablets in order to avoid unnecessary pregnancy. It is stated that thereafter, he stopped contacting her, and he also refused to marry her. On these allegations, the Police have registered a case and investigated the matter. It is seen that the petitioner was already arrested on 05.12.2019 and since then he has been in judicial custody. Therefore, he may not be required for any further investigation.