GHANTO JITHIN Vs. STATE OF ANDHRA PRADESH
LAWS(APH)-2025-1-21
HIGH COURT OF ANDHRA PRADESH
Decided on January 31,2025

Ghanto Jithin Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

- (1.)This Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "the BNSS") has been filed on behalf of the petitioner/accused No.1 to grant anticipatory bail in connection with Crime No.636 of 2024 of Gajuwaka Police Station, Visakhapatnam Commissionerate.
(2.)A case has been registered against the petitioner herein/accused No.1 and others for the offences punishable under Ss. 376 (n), 509, 506 read with 34 of the Indian Penal Code, 1860 (for brevity "IPC") and Ss. 3 (1) (r), 3 (1) (s), 3 (2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity "the SC and ST Act").
(3.)Brief facts of the case of prosecution are that, the de facto complainant is working in SBI Credit Cards; that she got acquaintance with the petitioner/accused No.1 through Instagram and later, they both moved closely; that taking advantage of her loneliness, on 16/4/2024, petitioner/accused No.1 was alleged to have sexual intercourse forcibly with her and dropped her at Tuni; that the petitioner/accused No.1 was alleged to have committed sexual intercourse with the de facto complainant subsequently too on the pretext of marrying her; that when the de facto complainant asked the petitioner/accused No.1 about marriage, he was alleged to have abused that she belonged to SC community and refused to marry her and threatened her with dire consequences. Basing on the report presented by the de facto complainant on 27/11/2024, police registered a case in Crime No.636 of 2024 and investigated into.


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