KANTU Vs. THE STATE

JUDGEMENT

(1.) This petition is filed seeking bail in Crime No. 8/2013 of Gulbarga Women police Station registered originally for the offence under Section 493 of IPC on 20.02.2013.

(2.) It is the case of the complainant who is referred to as victim herein after that, she is aged about 20 years and that the petitioner is residing in her neighborhood. They were loving each other for about one year. However, none of family members knew about the said affair. Both of them were talking with each other over telephone and it is also stated in the complaint that, the petitioner also had physical relationship with her by promising to marry her. It is further stated that, on 12.02.2013 at about 6.00 p.m., the petitioner informed the victim that, he would not have relationship with her and asked her to go away. He had also run away from the house. A panchayat was held. However, the petitioner refused to marry her. On the basis of the above information, a complaint came to be filed for the offence under Section 493 of IPC.

(3.) The petitioner was granted anticipatory bail by the learned Sessions Judge in Cri. Misc. 230/2013 on 08.03.2013. The petitioner appeared before the learned Magistrate on 22.03.2013 along with the copy of the anticipatory bail order granted by the Sessions Court and the learned Magistrate had released the petitioner on bail on the very same day by accepting the surety in the very same Crime No. 8/2013