K. VINAY KUMAR Vs. STATE OF TELANGANA REP. BY THE STATION HOUSE OFFICER, P.S., MIYAPUR, RANGAREDDY DISTRICT, REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF JUDICATURE AT HYDERABAD FOR THE STATE OF TELANGANA AND ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/A-1 under Sec. 439 of Crimial P.C. seeking to enlarge the petitioner/A-1 on bail in Crime No. 659 of 2016 of Miyapur Police Station, Cyberabad, Ranga Reddy District, registered for the offences punishable under Sec. 366, 420 and 354 of IPC.

(2.) The case against the petitioner is that the petitioner with his parents viz., Kona Krishna and Kona Indira along with two unknown persons came to the de facto complainant by alighting from the car and asked her to show address of her house stating that they are intending to go to their house, upon which she sat in the car. Upon going to some distance, the de facto complainant was offered water mixed with glucose. After consuming the said water, she felt unconscious and slept with giddiness. In the evening at about 7.30 p.m., she regained consciousness. On looking around, she came to know that she was being taken to Jadcherla Highway. She got frightened, however, told them that she was intending to go to urinals, upon which they stopped the car near a hotel adjoining the highway. She called her father by taking phone from unknown woman and informed that incident happened and also about her location. When the aforesaid persons were trying to take her forcibly in the car, her senior paternal uncle, Sreenu and her brother Vikas came to her and rescued her. Thereafter, the aforesaid persons fled away from the scene of offence. The matter was compromised, however, on remembrance after regaining consciousness, the de facto-complainant recalled that after she lost consciousness on consuming the glucose water, she was kidnapped, her dress was changed and dressed with bridal dress and took photographs as if she was married with the petitioner, who also fabricated marriage certificate and threatened her that the same would be uploaded in social media. Accordingly on 20-10-2016 she lodged a complaint against the incident dated 8-9-2016 culminated into the present FIR.

(3.) Mr. K. Venkatesh Gupta, learned counsel appearing on behalf of the petitioner submits that in fact the petitioner and de facto-complainant loved each other for more than two years and they have expressed their intention of getting marriage before their elders, for which they refused. The petitioner and de facto-complainant mutually understood of getting their marriage with the fond hope that parents would accept their marriage and receive and bless them after marriage. Accordingly, the petitioner and the de facto complainant approached Arya Samaj Mandir, Saidabad. They got married by performing the customs and rituals on 8-9-2016. After marriage, the petitioner and de facto-complainant proceeded to Jadcherla, however, in the meanwhile unknown persons chased them and forcibly took the de facto-complainant along with them.