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Judgment
Heard the learned counsel appearing for the petitioner and the learned HCGP appearing for the respondent.
The respondent-police registered a FIR in their crime No. 5/2017 against the petitioner in respect of the offences under Sections 376 and 420 of IPC. During the pendency of this petition, on completion of the investigation, charge sheet is filed for the very same offence.
The case of the prosecution is that the complainant is a widow. The petitioner being her relative offered to marry her and had physical relationship with her. When she conceived, he administered some pills. Consequently, she underwent miscarriage. Again on 13.12.2016 when she disclosed to the petitioner that she has conceived for the second time and insisted him to marry, he refused and avoided her. The complainant along with the other family members went near his house and requested him to marriage, but he bluntly refused.
Without expressing any opinion on the merits and demerits of the case, investigation since complete, there is no impediment to enlarge the petitioner on bail..
Accordingly, the petition is allowed. Petitioner is enlarged on bail in Crime No. 5/2017 of Kadugodi Police Station, registered by the respondent-police on the following conditions : -
(i) He shall execute a self bond for a sum of Rs.50,000/- (Rupees fifty thousand only) with one surety for the like sum to the satisfaction of the concerned Court.
(iii) He shall attend the Court on all hearing dates regularly and punctually.
(iv) He shall not threaten or prevail upon the prosecution witnesses.