ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/11/2022 for the alleged offences punishable under Ss. 417, 420 and 376 of I.P.C. in Crime No.210 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner is aged about 32 years and the defacto complainant is aged about 30 years. This petitioner was introduced with the defacto complainant through matrimonial site, and thereby, both had a love affair and this petitioner had a physical relationship with her at several times by assuring that he will marry her, but he failed to perform the marriage as he assured. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel for the petitioner submitted that the defacto complainant is working as a Technical Professor at Jio Reliance and she registered her name in a matrimonial site for marriage, through which, both developed love affair with each other, and while so both had roamed at several places and she also stayed with him with her own wish and will. He would submit that now often there was a wordy quarrel between them, as a result of which, there was break up in their relationship and taking revenge of the same, she had lodged the present false complaint against him. He would submit that he has not at all committed any offence as alleged by the respondent police and he will abide by any condition that may be imposed by this Court. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 44 days from 22/11/2022. Hence, he prayed to grant bail to the petitioner.