SRUNGAPATI SUSEEL KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), seeking anticipatory bail, by the petitioner/sole accused in Cr. No. 81 of 2022 of Maharanipeta Police Station, Vishakhapatnam registered for the offence punishable under Ss. 417, 376 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The case of the prosecution, in brief, is that accused made false promises to defacto complainant that he loves her, intends to marry her and induced her into a physical relationship, which would amount to cheating and rape under Ss. 417, 376 IPC. Hence, the above crime was registered against the petitioner.

(3.) Heard Sri Ramachandra Rao Gurram, learned counsel for the petitioner and learned Special Assistant Public Prosecutor for the respondent-State.