The Bombay High Court has rejected the anticipatory bail petition of a man accused of cheating multiple women.
Taking a strict stance, the single-judge bench of Justice Sarang V Kotwal refused liberty to the man who allegedly married at least five women and concealed it from them.
Noting that there exists sufficient material to show that the applicant has cheated many women, the court observed that the offence of cheating is clearly made out apart from other offences.
"There are proceedings of divorce by mutual consent filed in the year 2008, in which, the applicant’s wife was another lady ‘P’. These divorce proceedings were over resulting in divorce. There is another divorce proceedings still pending; filed in the year 2018, in which, the wife is named as ‘K’. Thus, there is sufficient material to show that the applicant has cheated many women. All this was concealed from the present first informant. Therefore, the offence of cheating is clearly made out apart from other offences. No case for grant of anticipatory bail order is made out", the order reads.
The applicant was charged under sections 406, 420, 494, 498- A, 504 and 506 of the Indian Penal Code.
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