IRSHAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent.

(2.) The petitioner/accused is before this Court seeking anticipatory bail in the event of his arrest in Cr.No.45/2020 registered by the Robertsonpet Police for the offences punishable under Section 420 and 376 of IPC.

(3.) Reading of the complaint prima facie discloses that the complainant and the accused are adults and had a relationship between January 2019 till March 2020. In the complaint dated 08.07.2020 the date of incident is detailed as 15.03.2020, on which date the accused is said to have induced her to have sex with him on the promise of marriage. involving sexual assault. The Hon'ble Apex Court in the case of Pramod Suryabhan Pawar v. State of Maharashtra , (2019) 9 SCC 608 has dealt with a case involving facts which are almost similar to the one narrated in the complaint with regard to false promise and breach of promise as observed in paragraphs-6, 17, 18 and 21 which reads thus: