SRI SUBHAMOY BURMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Section 439 of Cr.P.C seeking for his release on bail of the alleged offences punishable under Sections 307 , 313 , 323 , 420 , 493 and 509 of IPC registered by the respondent police in Cr.No.202/2017.

(2.) Brief facts of the prosecution case as per the complaint averments is that the petitioner and his family members had found the profile of complainant on 'Bharat Matrimony' Website on June, 2016 and had approached the complainant's family for her hand in marriage. After much discussion and persuasion from their end, her family had arranged for the marriage on 05.02.2017. At the relevant time, the complainant was working in Bengaluru and the petitioner was working in Deloitte at Hyderabad. Soon after the marriage was finalized, he proclaimed that he will shift to Bengaluru with a new job so that they could stay together. Accordingly, they started residing together from 01.09.2016 at T3, Akruthi Nilaya, 10th cross, Saibaba Temple Road, Munnekolala. In the course of their relationship, she got pregnant. When she informed him about the same, he vehemently opposed to have a child and ordered her to abort it and accordingly, she got aborted. The other allegations go to show that later the present petitioner had denied the marriage and he had affairs with some other ladies also. On the basis of said complaint, a case came to be registered for the aforesaid offences.

(3.) Heard the arguments of learned counsel for the petitioner, so also the learned High Court Government Pleader for respondent-State.