MOHAN N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on bail in Crime No.38/2023 of Tumakuru Women Police Station, registered for offences punishable under Ss. 376, 417, 504, 114 r/w 34 of IPC .

(3.) As per the complaint averments, the complainant and petitioner fell in love with each other and with a promise of marriage, petitioner committed sexual intercourse with the complainant and postponed the marriage. Later, on 30/1/2023 he took her to Siddarabetta temple and married her. After the marriage he started abusing her etc and therefore she lodged a complaint at the Women Police Station. Then the petitioner and his parents agreed to get the marriage registered in the sub-Registrar office and promised to perform the marriage as per the customs prevailed but went back on their promise and cheated the complainant etc.