SIVASANKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/9/2022 for the offences punishable under Ss. 417, 506(i) of IPC and Sec. 67 of Information Technology Act in Crime No.497 of 2022 on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that on 27/9/2022, the defacto complainant had lodged a complaint before the respondent police stating that his daugther is pursuing B.Sc., Nursing in Dhanalakshmi Seenivasan College, Perambalur. While so on 10/9/2022, the accused attempted to marry the defacto complainant's daughter, she refused to do so and asked to get the permission of her father. But the accused stating that it is a empty formality and exchanged the garlands in a home. After some time, taking it as a advantage, the accused had taken some photos interfering with the privacy of the defacto complainant's daughter by making false promise. Later, the accused came to know that the defacto complainant's daughter is a wealthier person, started to demand money from her. On suspicion, the defacto complainant's daughter enquired about the accused and found that he is a drug addict and he is having illicit relationship with many women.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner and the defacto complainant's daughter are in love with each other. The defacto complainant's daughter was studying B.Sc., Nursing in Dhanalakshmi Seenivasan College, Perambalur. At that time, against her wish, the defacto complainant had arranged marriage for her. Hence, she called the petitioner to save her life and therefore, both of them eloped and their marriage was performed before the Thanthai Periya Thravida Kazhagam at Pudu Chitha Pudur. Thereafter, they lived together for few days. Thereafter, the defacto complainant using money and muscle power, had terminated the petitioner's wife education and forcefully taken her away from the petitioner. Later, the petitioner lodged a complaint before the respondent police that his wife was kidnapped by the defacto complainant and the respondent police issued CSR No.412 of 2022. Due to which, defacto complainant lodged a false complaint against the petitioner and the petitioner was arrested on 28/9/2022. Therefore, he prays for grant of bail to the petitioner.