MADHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking grant of regular bail in Crime No.51/2020 registered by the respondent-police for the offence punishable under Sections 506, 376 and 420 of IPC pending trial before the II Addl. Chief Metropolitan Magistrate, Bengaluru.

(2.) It is seen from the report of the complainant dated 24.03.2020 to the respondent police that she befriended the accused in the year 2007 and fell in love. She claimed that the petitioner/accused had sexually assaulted her when she was a minor. She alleged that in order to terminate her pregnancy, the accused/petitioner had forced her to consume tablets. Further she alleged that the petitioner had extracted Rs.5,00,000/- from her, to meet his family needs. She further alleged that the petitioner used to take her to his sister's house when there weren't anyone in the house and sexually assaulted her. Further she accused that the petitioner/accused raped her twice during 2017. Again she became pregnant, he forced the complainant to consume tablets and terminated the pregnancy. She stated that she and her mother compelled the petitioner to marry the complainant, which he refused. In that regard, the complainant had earlier lodged a statement with the police in respect of which NCR 18/2020 was registered. She alleged that though the petitioner and his relatives had agreed to solemnize her marriage with the petitioner, yet he later withdrew from the commitment and threatened to kill the complainant if she insisted that the petitioner should marry her. Based on this, the respondent registered Cr.No.51/2020 for the offences punishable under Sections 376, 420, 506 IPC.

(3.) It is seen from the report lodged by the complainant before the respondent-police on 17.01.2020 that the complainant and the petitioner were in love with each other since the last 13 years and that the petitioner had promised to marry the complainant and from the last few days, the petitioner had not contacted the complainant with an intention to marry another girl. Thus, complainant requested respondent-police to direct the petitioner to marry the complainant. Respondent-police based on such complaint registered NCR 18/2020.