JOE ABRAHAM MATHEW Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under Section 438 of Cr.P.C., to enlarge him on anticipatory bail in Crime No.93/2020 registered by Electronic City Police Station, Bengaluru (pending on the file of Chief Judicial Magistrate, Bengaluru) for the offences punishable under Sections 406 , 417 and 376 of IPC.

(2.) I have heard the learned counsel Sri Melanie Sebastian for the petitioner-accused and the learned High Court Government Pleader Sri Mahesh Shetty for the respondent-State.

(3.) The gist of the complaint is that though complainant and the petitioner-accused came in contact with each other through matrimonial site in the year 2012, subsequently, the petitioner-accused expressed his interest and informed the complainant that he had many financial problems and when the complainant refused to marry, he begged and pleaded with her and it is further alleged that he continued their relationship and they stayed at many hotels in Bengaluru, Chennai and Pondicherry. In the year 2016, she came to know that the petitioner's partner had filed a rape case against the petitioner-accused and he made her to believe that it was a false cases and he arranged for a flat in Electronic City and she started residing there and the petitioner-accused used to visit her in Koramangala and they continued to be in a physical contact. In the year, 2015 complainant was told by the petitioner-accused that he had a son from a relationship and later, she came to know that it was his wife and the divorce case was going on and the petitioner-accused expressed the complainant that his Bank account was blocked. Hence, he wanted finance to pay for closure of his case and the complainant has paid Rs.45,00,000/- in total. He intoxicated the complainant and he had sex with her. When she questioned him about the previous relationship, he would threaten her that he would release her photos. On the basis of the complaint, a case has been registered.