Anticipatory bail denied where alleged sexual relations continued on a marriage promise after the applicant married another woman.

The prosecutrix alleged that she met the applicant through Instagram and that, beginning in February 2025, he established physical relations with her on promises of marriage.

She further alleged that he continued the relationship after marrying another woman in 2026, and later refused to marry her.

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 195/2026, registered for offences under Section 64(2)(m) of the Bharatiya Nyaya Sanhita / Section 376(2)(n) of the Indian Penal Code and Section 69 of the Bharatiya Nyaya Sanhita.

He asserted that the relationship was consensual and that he had no other criminal antecedents; the State opposed bail, relying on the allegations and his subsequent marriage.

1. Whether the applicant was entitled to anticipatory bail under Section 482 of the BNSS in connection with the registered offences.

2. Whether the allegations, including the applicant’s alleged continuation of physical relations on a promise of marriage after marrying another woman, warranted refusal of anticipatory bail.

Section 482 of the BNSS, 2023, provides the statutory basis for an application seeking anticipatory bail.

The Court considered the nature of the allegations and the circumstances of the case when deciding whether to grant that relief.

The Court considered the parties’ submissions and the documents accompanying the application.

Although the applicant characterized the relationship as consensual and pointed to his lack of criminal antecedents, the Court gave weight to the allegation that he married another woman in 2026 and thereafter continued physical relations with the prosecutrix on the promise of marriage.

Having regard to the overall circumstances and the nature of the allegations, it found the case unsuitable for anticipatory bail.

The Court dismissed his application under Section 482 of the BNSS, 2023.