SRI KUMAR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 419 and 420 of IPC registered in respondent police station

(2.) One Divyashree is the complainant in this case. She has stated that she is working as a senior officer at IDFC Bank. She came in contact with the petitioner. They both were in love and moved together. Petitioner had promised the complainant that he would marry her. Subsequently, the petitioner started avoiding the complainant, as such, she went and enquired him about the marriage for which, petitioner told her that he never told that he would marry her. Hence, the complainant filed the complaint alleging that petitioner has cheated her and thereby, committed the alleged offences.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.