BASAVALA RAJ KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Criminal Procedure Code ('Cr.P.C.' in short), seeking pre-arrest bail, by the petitioner/Accused No.1 in Crime No.546 of 2022 of Kancharapalem Police Station, Visakhapatnam District, registered for the offences punishable under Ss. 417, 376 and 506 of the Indian Penal Code, 1908 ('IPC' in short)

(2.) The case of the prosecution, in brief, is that the de facto complainant, due to differences between her and her husband, is living separately. The accused taking advantage of the same, on the pretext of love and marriage, exploited her sexually and when she demanded him to marry her, he refused and threatened to kill her. Hence, the above crime was registered against the petitioner.

(3.) Heard Sri R.K. Acharyulu, learned Counsel for the petitioner and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor for the respondent-State.