GIRISHA ALIAS HIRIYANNA Vs. STATE

JUDGEMENT

(1.) The petition is filed under Section 438 of the Criminal Pro-cedure Code, 1973 apprehending arrest for the offences punishable under Sections 363, 365, 366 and 506 read with Section 34 of the Indian Penal Code, 1860.

(2.) The facts relevant for the purpose of this petition are:

(3.) On 28.8.2009 at 6.45 p.m., when she was proceeding to the tuition, accused 1, petitioner and other accused were found standing with the motor bike and accused 1 told that he desires to marry her and asked her to sit on the bike. When she refused, she was threatened and at that time, the petitioner and other two accused forcibly made to her to sit on the motor bike and threatened to finish her if she shouts. The 1st accused took her to Bangalore with the intention to marry her and while on the way she requested the 1st accused to permit her to go to answer the call of nature and when 1st accused permitted her, she escaped and came by bus to her house. She informed about this incident to her parents and there-after, a complaint came to be lodged on these facts.