ARAVIND Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/6/2022 for the offences punishable under Ss. 417, 376 of IPC, seeks bail.

(2.) The case of the prosecution is that, under the pretext of marriage, the petitioner had physical intercourse with the defacto complainant several time. Thereafter, it is alleged that the petitioner refused to marry the defacto complainant and was engaged with some other women. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner has not committed any such offence as alleged by the prosecution. He further submitted that the defacto complainant with her own interest she developed relationship with the petitioner. That apart, the petitioner has been suffering incarceration from 30/6/2022. Hence, he prays for grant of bail to the petitioner.