GUNDU YEGONDA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused, for grant of bail in Crime No.115 of 2018 of Kulcharam Police Station, Medak District, registered for the offences punishable under Sections 376, 420 & 493 of I.P.C.

(2.) Heard the learned counsel for the petitioner/accused, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) The learned counsel for the petitioner/accused would submit that there was love affair between the de-facto complainant, who is the victim, and the petitioner/accused. There was no promise of marriage. All the allegations levelled against the petitioner/accused in the report, dated 13.11.2018, lodged with the police concerned are false and ultimately prayed to allow the application.