BALARAJA Vs. STATE BY JAGALUR POLICE STATION

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.28/2021 registered by Jagalur Police Station for the offences punishable under Ss. 376 and 506 read with Sec. 34 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(3.) The case of the prosecution is that on the complaint of the victim herself filed before the Police on 5/2/2021 alleging that accused No.1 was in touch with her since eight years. Accused used to tell her that he is in love with her and under the promise of getting marriage to her, he had an intercourse with her. Thereafter, on 27/1/2021, she approached the accused to marry her but the accused refused for the same. Accused Nos.2 and 3 who are the relatives of the accused used to threaten her with dire consequences and refused to perform their marriage. Therefore, the complaint came to be lodged. After registering the case, the Police arrested the accused on 7/2/2021 and remanded to the judicial custody. The accused approached the Sessions Court for granting bail, which came to be rejected. Hence, he is before this Court.