NAKKA ASHOK Vs. S.H.O. VINUKONDA

JUDGEMENT

(1.) This petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed by the petitioner/accused for grant of anticipatory bail in the event of his arrest in connection with Crime No.95 of 2024 of Vinukonda Police Station, Kadapa District registered for the offences punishable under Ss. 417 and 376 of the Indian Penal Code, 1860 (for short IPC").

(2.) Heard Sri G.Venkata Reddy, learned counsel for the petitioner, and Sri S.Venkata Sai Nath, learned Special Assistant Public Prosecutor appearing for the respondent.

(3.) The case of the prosecution, succinctly, is that the de facto complainant is studying 2nd year MLT (Medical Laboratory Technology) Course in VIMS College, Vijayawada and she got acquainted with the petitioner for two years. On the promise of marriage, the petitioner/accused met the de facto complainant physically at the house and in the fields. Upon coming to know that the petitioner engaged with another girl, the de facto complainant questioned the petitioner about his cheating and de facto complainant consumed pesticide and was admitted to a hospital for treatment and after discharge, the complaint was lodged.