C.PREM RAMESH (A1) Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/12/2025 for the alleged offence punishable under Sec. 75(2), 85, 351(3) of BNS Act r/w. Sec. 4 of Dowry Prohibition Act and Sec. 4 of Women Harassment Act in Crime No.61 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner is the husband of the defacto complainant in this case and their marriage took place on 1/6/2025 and after the date of marriage he has not come forward to perform his conjugal duties and subsequently, it revealed that he was interested in homo sexual activities. Further it was immediately intimated to the family members and the family members who inturn forced the defacto complainant to have sexual relationship with some other person, who is a relative of her family. Hence, unable to bear the insult and humiliation and harassment, she has come forward to lodge the complaint and in the FIR, it is also stated that the petitioner herein has demanded 50 sovereigns of gold jewels from the defacto complainant. Hence, the petitioner was arrested.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is not capable to perform his sexual relationship. Hence, there is a dispute arose between the parties and in this regard, in spite of negotiation between the parties, the same has not been concluded and thereafter the false complaint has been lodged against the petitioner and the petitioner is in incarceration from 17/12/2025. Hence, he prayed to grant bail to the petitioner.