Karnataka HC Bails Man Who Arrived To Collect ₹9 Lakh In Amphetamine Case, Finding No Material He Knew It Was Payment For Drugs

The Court held that the allegation based on the alleged false promise of marriage did not disclose the requisite ingredients and that continuation of the proceedings would amount to an abuse of process.

The High Court held that the prosecution proved the murder charge beyond reasonable doubt and that the trial court’s conviction and sentence were sustainable

The petition was partly allowed. Proceedings under Sections 52, 59 and 63 FSSA and Sections 284, 285, 328 and 511 IPC were quashed.

The Court held that the alleged prolonged consensual relationship, followed by the relationship souring and the petitioner’s refusal to marry, did not, on the material considered, disclose rape based on a false promise to marry.