ABHISHEK Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking pre arrest bail by the petitioner/Accused in the event of his arrest in connection with Crime No.639 of 2021 of Patamata police station, Vijayawada, Krishna District registered for the offences punishable under Sections 417, 420, 506 and 509 of the Indian Penal Code, 1860 (for short "I.P.C.").

(2.) The case of the prosecution in brief is that the petitioner/Accused and the defacto complainant fell in love in the year, 2015 and the petitioner told her to wait for 2 or 3 years for marriage. But he married another girl on 12.07.2021 without informing to the defacto complainant, thereby he cheated her.

(3.) Heard Sri V.Hemanth Kumar, learned counsel for the petitioner and the learned Assistant Public Prosecutor for the respondent-State.