KANCHARANA VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This revision is preferred questioning the order, dated 13.07.2018 passed in Crl.M.P.No.1466 of 2018 in C.C.No.105 of 2017 on the file of the court of Judicial Magistrate of First Class, Amudalavasa, by virtue of which the lower court dismissed the petition, which was filed by the petitioner seeking for discharge of the petitioner.

(2.) Heard the counsel for the petitioner and the Public Prosecutor appearing for the respondent.

(3.) The facts of the case, as reflected in the statement of the de facto complainant, the copy of which is filed by the counsel for the petitioner, are that the petitioner and the complainant fell In love. The petitioner promised to marry the complainant and, as such, took her to several places like Kakinada and Vizag and had sexual relations with her. Six months back the petitioner secured a job in Canara Bank, Orissa. After securing the job also, he had sexual relations with the de facto complainant by threatening her that he would commit suicide, if she does not come to his place. When she requested the petitioner to marry her, he expressed that anyone would give Rs.50 lakhs as dowry to him at present and saying so, he necked her out from his room. She returned to the village and also deliberated in the presence of elders and the petitioner pleaded ignorance. The mother of the petitioner also abused the de facto complainant. Supporting the statement of the de facto complainant, the statements of her parents are also recorded.