S.KRISHNA CHANDRA 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.2 of 2021 on the file of Mahaboobnagar II Town Police Station, Mahaboobnagar District, registered for the offences under Sections 417, 420, 376(2) and 506 IPC.

(2.) Heard learned counsel appearing for the petitioner/accused, learned Assistant Public Prosecutor appearing for the respondentState and perused the record.

(3.) The case of the prosecution is that the petitioner/accused, on the pretext of love and marriage, sexually exploited the de-facto complainant and tortured her physically, later he refused to marry her and threatened her and her family members with dire consequences.