SAGAR ANGRAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been moved by the petitioner under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.770 dated 24.10.2020 under Section 376(2)(n), 452, 506 IPC, registered with Police Station, City Jagadhri, District Yamuna Nagar.

(2.) The allegations against the present petitioner are that the complainant namely Manpreet was having friendly relations with him for the last four years. On the pretext of marriage, the petitioner had physical relations with her and ultimately, betrayed her by refusing to marry. It is further alleged that in a clandestine manner, the petitioner got himself engaged with some other female and his marriage was going to be solemnized on 25.10.2020.

(3.) Learned counsel for the petitioner has contended that sexual relationship between the petitioner and complainant was consensual. They were in relationship for the last four years and there was no promise regarding the marriage between the parties. The complainant filed the complaint before the police only one day before his marriage just to create hurdle in the smooth marriage of the petitioner. There was hardly any concept of mis-conception, coercion or undue influence forcing the complainant to have sexual relationship with the petitioner.