NATARAJAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/6/2023 for the offence punishable under Ss. 417, 376, 312 and 506(i) IPC in Crime No.10 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is falsely implicated as an accused in Crime No.10 of 2023 for the offences punishable under Ss. 417, 376, 312 and 506(i) IPC. Petitioner is innocent. Petitioner is in judicial custody from 20/6/2023. It is his further submission that, petitioner and defacto complainant are in love with each other. With the consent of the defacto complainant, petitioner had sexual relationship with her. Some how, marriage did not happen between them. Petitioner had married another woman. After marrying another woman, this complaint is given. Therefore, he prays for grant of bail to the petitioner.

(3.) Learned Additional Public Prosecutor, opposed this petition, on the ground, on the promise of marrying the defacto complainant, petitioner had sexual relationship with her, resulting in her becoming pregnant. Thereafter, at the instance of the petitioner, foetus was aborted. Petitioner now married another woman. Thus, he prays for dismissal of this petition.