DHARNASI RAVINDRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.1 on bail in Crime No.113 of 2025 of Prathipadu Police Station, Guntur District, registered against the Petitioner/Accused No.1 herein for the offences punishable under Ss. 69, 74, 78(1)(i), 351(2) and 79 read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS Act').

(2.) Heard the learned counsel for the Petitioner, the learned Assistant Public Prosecutor and the learned Legal Aid Counsel for Respondent No.2 Perused the record.

(3.) As seen from the record, the petitioner is aged about 22 years and respondent No.2 is aged about 23 years. They belong to the same community and they are relatives. The allegation against the petitioner/Accused No.1 is that he loved respondent No.2 when she was studying degree. Later, they participated in sexual intercourse for several times. Respondent No.2 alleges that the petitioner refused to marry her.