NANDA KUMAR H. M. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on regular bail in Crime No.93/2023 of Hebbagodi Police Station registered for offences punishable under Ss. 506, 504, 376, 420 r/w 34 of IPC .

(2.) Heard both the sides and perused the material on record.

(3.) Petitioner is arraigned as accused No.1. It is alleged in the complaint that the complainant is a married woman having two children and her husband died about three years prior to lodging of the complainant. Petitioner and the complainant got acquainted with each other and he started visiting her house stating that he will marry her and developed physical relationship with her. She gifted him a mobile phone and a bike. On account of the physical relationship, she became pregnant, but the petitioner got her pregnancy terminated. He later refused to marry and through his friends i.e., accused Nos.2 and 3 made phone calls to her abusing and threatening her etc.