(1.) This is an application under section 438 Cr.P.C seeking anticipatory bail in connection with Crime No.578/2019 registered at Police Station-Tukoganj, Indore for the offence punishable under section 498-A, 323 and 506/34 of IPC.
(2.) Allegation against the petitioner is that he made physical relation with her colleague on the promise of marriage. They both were studying in LL.B. Ist year, since then they were in relation. The prosecutrix, who was studying Law and was major has alleged that since 2016, the petitioner was making physical relation with her. Their families were also ready for their marriage. The petitioner also got signed the papers of registration marriage and has assured her that he will perform marriage as per rites and ritual before the community/society. But, later, the family, particularly the parents of the petitioner refused for their marriage on 20/07/2019 and after serious altercation, they asked the prosecutrix and also their son - the petitioner to leave the house. The petitioner started living with her. Here also he made physical relation thrice. Without her knowledge, he text messages to his father demanding some money and threatening them. His father filed report for missing of the petitioner and the police came and recovered him on 29/07/2019 from her house. Now the petitioner has refused to marry her.
(3.) The complaint filed by the petitioner was registered by the police and is under investigation.