JANGA NAVEEN YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant anticipatory bail in the event of his arrest in Cr.No.149 of 2021 on the file of Vikarabad Police Station, Vikarabad District, registered for the offences punishable under Sections 417, 420, 376 IPC and under Section 3(1)(w)(i) of SCs & STs (POA) Act, 2015.

(2.) Heard learned counsel for the petitioner/accused, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record. Though notice issued to respondent No.2, the same was returned un-served. However, notice sent by the prosecution through Sub-Divisional Police Officer, Vikarabad, has been served upon respondent No.2. But none appears on her behalf.

(3.) The prosecution case is that on the pretext of love and marriage, the accused exploited the de-facto complainant sexually in several times and thereafter, he refused to marry her and abused her in the name of her caste.