GATHUM CHINA DEMUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), seeking bail, by the petitioner/sole accused in Cr. No. 129 of 2022 of Devarapalli Station, Visakhapatnam District (present Anakapalli District), registered for the offence punishable under Ss. 376 and 417 of Indian Penal Code.

(2.) The case of the prosecution, in brief, is that the accused on the pretext of marrying sexually exploited the de facto complainant for the last seven (07) years and on 26/5/2022, the accused took the de facto complainant to his house and had sexual intercourse with her and on 27/5/2022 at 6.00 a.m. he went out and did not return. Later, the accused, phoned up and intimated that he don't marry her. Basing on the complaint of the de facto complainant, the present crime has been registered.

(3.) Heard Sri Dasari SVVS Prasad, learned counsel for the petitioner, and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.