KONA NAGENDRA BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Ss. 437 and 439 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioner/A.1 to grant bail in connection with Crime No.514 of 2022 of Patamata Police Station, Vijayawada City.

(2.) Originally a case has been filed as against the accused for the offences punishable under Ss. 417, 420 and 506 IPC. Thereafter, the police during investigation has altered the Ss. of law to Ss. 376(2)(n), 313, 323, 354D, 417, 420 and 506 IPC.

(3.) The brief averments of the case are that a report was given by de facto complainant stating that she married in the year 2014 and thereafter her husband died in the year 2019. After the death of her husband, she joined in Volkswagen company as an employee. At that place, petitioner/Accused No.1 got acquaintance with her with his sweet words. In the month of August, 2020, petitioner/Accused No.1 married another woman. Thereafter, the petitioner/Accused No.1 lured the de facto complainant that he got married for the sake of his mother only but he did not like the marriage and also stated that he did not like his wife and he intended to give divorce to her. On several occasions, he revealed that he is not living with his wife closely. Thereafter, on the said ground the accused had sexual intercourse with the de facto complainant and cheated her and caused miscarriage without her consent. Later, he avoided to marry her.