AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 195 wordsThe petitioner undertakes to affirm and stamp the petition as per the Rules within a month of resumption of normal functioning of the court. The
petition is taken up through video conference on the basis of such undertaking.
The allegation against the petitioner is that he committed sexual intercourse with the de facto complainant on promise to marry and thereby committed
cheating on her. Both the petitioner and the de facto complainant are major. The de facto complainant knows the consequences of establishment of
such relationship with the petitioner.
Considering such aspect of the matter we direct that in the event of arrest, the petitioner be released on bail upon furnishing a bond of Rs.10,000/-
(Rupees Ten thousand only), with one surety of like amount, to the satisfaction of the arresting officer and also be subject to the conditions as laid
down under Section 438(2) of the Code of Criminal Procedure, 1973. The petitioner shall meet the I.O. once in a fortnight. In case of the breach of
any of the conditions, the anticipatory bail shall automatically cancelled without any further reference to Court.
CRM 5337of 2020 and CRAN 3651 of 2020 are disposed of.