JATOTH ADITYA RATHOD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the petitioner/ Accused No.1 in Crime No.340 of 2022 of Bhavanipuram Police Station, Vijayawada City, registered for the offences punishable under Ss. 376 (2)(N), 417, 420, 323, 384, 506 read with 109 of the Indian Penal Code 1908 ('IPC' in short).

(2.) The case of the prosecution, in brief, is that the de facto complainant, on 14/6/2022, gave a complaint stating that she is having acquaintance with the petitioner herein since 16 months and the said acquaintance became love between her and the petitioner. It is alleged that the petitioner, on the pretext of love and marrying the de facto complainant, took her to his residence at Gollapudi, Krishna District with the consent of his parents and exploited her sexually. When de facto complainant's menstrual cycle got interrupted, she doubted that she might be pregnant. At that time, it is alleged that the petitioner's mother made her to eat papaya and the petitioner gave her some tablets and when she consumed those tablets, her menstrual cycle got resumed. It is also alleged that since that time the petitioner and her parents avoided the de facto complainant and friends of the petitioner also threatened her over phone. Further, due to ill-health when she made a phone call to A1, A1 did not respond and A1 abused her in vulgar language and A2 to A5 also supported A1 and abused her and asked him to leave him by saying that A1 dislike her. Hence, the above crime was registered against the petitioner and other accused.

(3.) Heard Sri R. Arun Kumar, learned counsel for the petitioner and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.