GOPI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested on 24.01.2021 for the offence under Sections 417 and 376 I.P.C. in Cr.No.2 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that based on false promise, the petitioner induced the victim girl and developed a love affair with her and had a physical relationship with her and she became pregnant and she delivered a female baby. A complaint came to be lodged by the defacto complainant victim girl before the respondent police.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is ready to marry the victim girl and the petitioner accepts that he is the biological father of the female baby. Hence he prays for grant of bail to the petitioner.