RAJESH @ RAJESH PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned High Court Government Pleader.

(2.) The case of the complainant is that she is working as a receptionist in Hemavathy Orthopaedic Hospital, Tumkur since 7 years, the accused are residing at Jyothinagar, Tumakuru and they came to know each other. While so, the 1st petitioner and the complainant were in relationship for the last six years. It is alleged that the accused was having physical relationship with her assuring that he would marry her. On 23.04.2016, she came to know that the 1st accused was making preparation to marry another girl and hence complaining of cheating, she lodged a complaint with the police.

(3.) The complainant discloses that the 1st accused is her neighbourhood and that she consented to the physical relationship with him. Therefore, this Court is of the opinion that the issue, whether there was a promise of marriage or otherwise and the allegation of promise of marriage requires to be proved after a proper trial. Hence, this Court is of the considered opinion that the petition deserves to be allowed. However, it is made clear that the observations made herein are for the purpose of considering the bail petition only and the Trial Court shall remain uninfluenced by the observations made in this case. Hence, I pass the following: ORDER Accordingly, the petition is allowed and anticipatory bail is granted to the petitioners. In the event of arrest of the petitioners in Crime No.70/2016 of Sub -Urban Police Station, Dharwad, they shall be released on bail, subject to the following conditions: