RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioner/accused No. 1 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent-police to release the petitioner-accused No. 1 on bail in the event of his arrest for the alleged offences punishable under Sections 420, 120-B, 212 r/w Section 34 of IPC, registered in Crime No. 25/2014.

(2.) Heard the learned Counsel appearing for the petitioner and the learned High Court Government Pleader for the respondent/State.

(3.) Learned Counsel appearing for the petitioner during the course of his arguments submitted that, looking to the allegation in the complaint that the petitioner by giving promise to the complainant had sexual intercourse with her, thereby he has cheated the complainant. He also made submission that, there is delay of three years in lodging the complaint and there is no proper explanation by the complainant about the delay. He also submits that, looking to the allegation in the complaint itself, it goes to show that the complainant had been to the house of the present petitioner along with others to enquire with the petitioner about her marriage with the petitioner. Accused Nos. 2 and 3 not allowed her to meet accused No. 1 and confined her in a room. Learned Counsel for the petitioner made submission that, accused Nos. 2 and 3 have already been granted regular bail by the trial Court itself. He also submits that the sister of the present petitioner lodged a complaint against the complainant and others at an earlier point of time. Hence, he submits that, no prima-facie material is placed by the prosecution. Hence, submits that the petition may be allowed by imposing reasonable conditions.