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The father of the accused was not giving permission to marry the victim as the victim belonged to the community of Scheduled Caste and thus, a complaint was filed against the accused. The Supreme Court delayed the arrest of the accused as the accused and the complainant had already agreed to marry each other. The court ordered to grant an ad-interim stay of the arrest of the accused on the basis that the couple has agreed to marry each other and also this has been confirmed by the parents of the accused.
The Court has concluded to hear the matter after four weeks. It was observed that the petitioner had approached the Supreme Court when his plea of anticipatory bail was declined by the Punjab & Haryana Court. In the FIR report, the complaint had gone to Australia for higher studies in 2016 where she met the accused who asked her hand in marriage. The complaint denied that they cannot marry because she belongs to a Scheduled caste and he belongs to a Jaat Sikh family. The accused told the complainant that their castes will not be a barrier to their marriage and thus, the accused had established physical relation with the complainant by making a false promise that he will marry her.
The complainant had declined to establish a physical relation with the accused and so the accused fed her intoxicated food, and in her loss of senses, ravished her. The complainant also stated that the accused took her photos without her knowledge which was later shown to her. After coming to India, the accused and the complainant stayed in one of the hotels in Amritsar where the accused again established physical relation with her by giving false promises to marry her. The High Court had rejected the anticipatory bail on the basis that the accused had raped the complainant on the pretext of marrying her and also he had threatened the complainant to make the photographs viral. And, therefore the anticipatory bail was denied by the High Court.
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