KANNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the order passed in Cr.M.P.No. 1103 of 2022, dtd. 4/7/2022, on the file of the Special Court for trial of SC/ST (POA) Act Cases, Virudhunagar District at Srivilliputtur dismissing the petition for bail under Sec. 167(2) Cr.P.C.,

(2.) The appellant is the sole accused in Cr.No.05 of 2022, for the offences under Ss. 376(2)(n), 417, 506(i) I.P.C., and Ss. 3(1)(w)(i), 3(2)(v) of SC/ST(POA) Act, 1989 on the file of the Inspector of Police, All Women Police Station, Virudhunagar, Virudhunagar District.

(3.) The case of the prosecution is that the prosecutrix/defacto complainant, who is the third respondent, belongs to Pallar Community and whereas the appellant/accused belongs to Veerakudi Vellalar Community, that the appellant is employed as a Constable in the Armed Reserve of Virudhunagar District, that the appellant got acquaintance with the prosecutrix through face book and the same developed into love affair, that the appellant by giving promise to marry her, moved closely with her and took her to his quarters at Virudhunagar and had sexual relationship with her, that when the victim asked the appellant to marry her, the appellant had allegedly threatened that if she discloses about their relationship to anyone, he would take police action against her and thereby he had sexual relationship on three occasions, that the prosecutrix got conceived and again asked the appellant to marry her, but the appellant refused and hence, a complaint was lodged and on that basis, F.I.R. came to be registered.