GURUDATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of anticipatory bail apprehending arrest in Cr. No. 176/2014 of Subramanyanagar Police Station registered for the offence punishable under Sections 323, 506, 376 and 420 IPC.

(2.) THE facts reveal that the victim submitted a complaint to the police on the allegation that herself and the petitioner were friends since childhood and had decided to marry. In the month of February, 2013, when the victim was in Hyderabad, the petitioner is said to have gone and used to meet the victim and on 07.08.2013 he took her to the house and with an assurance to marry her said to have had a sexual intercourse with the victim against her will. At that time, he is said to have taken obscene pictures of sexual relationship and having assured to marry her made her to undergo abortion on two occasions in the month of November, 2013 and March, 2014. Thereafter, whenever victim insisted the petitioner to marry her, he has refused to do so and when the victim told the petitioner that she would approach the police to submit a complaint, he insisted her to postpone it and did not marry her. It is in these circumstances, that the victim approached the police and submitted a complaint on the aforesaid facts. Apprehending arrest in the aforesaid crime, the present petition is filed.

(3.) THE point that arises for my consideration is: