YALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.1 under section 438 of Cr.P.C , 1973to release him on anticipatory bail in Crime No.98/2018 of Harihara Rural Police Station, Harihara for the offences punishable under Sections 354, 366, 376, 406, 420, 506 read with 34 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) Facts leading to the case are that complainant and petitioner-accused were in love with each other and the said fact was also within the knowledge of parents of the complainant. During the year 2013, the complainant got married with accused No.1 and they were living together. On 20.12.2013, the petitioner-accused went away from the house and he did not return. Thereafter, the complainant returned to her native place and started living with her parents. Complainant also filed a miscellaneous petition for claiming maintenance, but subsequently she came to know that the petitioner-accused has cheated her. On the basis of the private complaint, a case is registered in the above crime.