DESA UDAY KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 & 439 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioner/A-1 for grant of bail in Crime No.224 of 2019 of Police Station, Nalgonda II Town, Nalgonda, registered for the offences punishable under Section 427, 420, 506 & 376 IPC.

(2.) Heard learned counsel for the petitioner/A-1 and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.

(3.) The case of the prosecution is that the de facto complainant lodged a report stating that she and the petitioner completed their schooling in a school; that at that time, she fell in love with the petitioner; that the petitioner, with a promise to marry the de facto complainant, participated in sexual intercourse with her; that in the month of July, 2019, the Police, She Team, Nalgonda, conducted counseling to the petitioner and the de facto complainant, wherein the petitioner and his parents agreed to perform the marriage and requested one month time; that thereafter, the petitioner and his family members denied to perform the marriage. Basing on the said complaint, the police registered the above said crime for the aforesaid offences.