BALLA RAJKUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioner - accused for grant of anticipatory bail in the event of his arrest in connection with Crime No.116 of 2019 of Asifabad Police Station, Kumrambheem Asifabad District, registered for the offences punishable under Sections 376, 417 and 420 of the Indian Penal Code, 1860.

(2.) Heard Sri Gadi Praveen Kumar, learned counsel for the petitioner - accused, and the learned Assistant Public Prosecutor representing the respondent - State. Perused the record.

(3.) The allegations made in the complaint by de facto complainant are that she along with her mother went to Telangana Grameena Bank at Elkapalli to encash the amount covered by a cheque issued by the Government of Telangana under Rythu Bandhi Scheme; that when her mother went inside the bank, the petitioner, who is an Armed Reserve Constable and was attending the duty at the bank, introduced himself and gave his mobile number to the de facto complainant; that thereafter the petitioner used to make calls to the de facto complainant asking her to come to his room; that out of such acquaintance, the petitioner maintained sexual relationship with the de facto complainant on the pretext that he would marry her; that when she asked him to marry her, the petitioner stopped meeting her and also talking over mobile; and that later she came to know that the petitioner cheated her.