LAWS(APH)-2008-9-98

K SUDHEER Vs. STATE OF A P

Decided On September 25, 2008
K SUDHEER Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) THIS Criminal Petition under Section 438 cr. P. C. is filed by the petitioner-sole accused seeking to grant anticipatory bail in connection with Crime No. 163 of 2008 on the file of orvakal Police Station, Kurnool District, registered for the offence punishable under sections 376,420 IPC.

(2.) HEARD.

(3.) THE allegation against the petitioner is of having sexual intercourse with the de facto complainant by deceitful means etc. Learned counsel for the petitioner relied on a decision of our High Court in LH. V. Prasad v. Station house Officer1 and contends that Chapter XVII deals with offences against property; section415 of lpc in Chapterxvii,as such,as a woman is not property no offence under section 417ipc is constituted.