SARAVANAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is arising out of the order dtd. 21/3/2019 passed by the learned III Additional District and Sessions Judge (PCR), Madurai, in Cr. M.P. No. 249 of 2018 in Crime No. 36 of 2017, in and by which, the appellant's plea for bail came to be negatived.

(2.) The appellant was arrested in connection with Crime No. 36 of 2017, on 11/3/2019, which was registered for the offences punishable under Ss. 343, 417, 376, 506(i) IPC r/w Sec. 3(2)(Va) of SC/ST (PoA) Amendment Act 2015.

(3.) The defacto complainant, namely, one Alagi Sangeetha, D/o Alagu aged about 19 years, lodged a complaint before the respondent police on 30/4/2017 that she is working in a Mill at Kovilpatti and the petitioner, who used to follow her, had proposed for marriage and therefore, they loved each other. On 27/4/2017, at about 12 noon, when she went to take bath, the accused, with a promise to marry, taken her to the motor room and had sexual intercourse with her. He had also kept her in the motor room for three days and had intercourse for several times and it is alleged that on 29/4/2017, the accused driven her out, abused her with filthy words by degrading her community. When she insisted for marriage, the accused refused to marry and also criminally intimidated her. Based on her complaint, though the case was registered in Crime No. 36 of 2017 on 30/4/2017, the petitioner was arrested only on 11/3/2019 and thereafter, remanded to judicial custody.