VENKAT UDAY TEJA GANTI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner is aggrieved by registration of FIR No.778 of 2020 dtd. 18/12/2020 by the Bachupally Police Station. The said FIR was registered on the basis of the complaint of the 2nd respondent.

(2.) In the written complaint by 2nd respondent dtd. 17/12/2020, it is mentioned that she worked in HSBC in the year 2017 and met the petitioner. Both the petitioner and 2nd respondent were in physical relation in the year 2019. Petitioner is refusing to marry after having sex over a period of time. Petitioner further blamed her for his attempt to suicide stating that contraceptive pills were not taken resulting in her pregnancy. The said attempt was made on 21/3/2019. After recovery, again petitioner and 2nd respondent were in physical relation. However, the petitioner failed to commit himself for marriage. On 8/12/2020, both petitioner and 2nd respondent attended Bharosa centre at Gachibowli for counseling. On the said date, petitioner and his family members assured that they would meet the 2nd respondent's family to discuss about marriage. However, the petitioner and his family members were making excuses and never met the parents of the 2nd respondent. Her number was also blocked. The 2nd respondent went to the residence of petitioner on 17/12/2020, but the petitioner and others refused to meet her. Since petitioner was delaying the marriage issue and had sex over a period of time promising marriage, complaint was filed to investigate into the issue.

(3.) Having received the complaint, the police registered the case. On 2/2/2021, this Court granted stay of all further proceedings including arrest of the petitioner.