RANJITH R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C., for granting of anticipatory bail in Cr.No.149/2020 registered by Hebbagodi Police Station, Bangalore Rural District for the offence punishable under Sections 354 of IPC and Section 67 of Information and Technology Act, 2008.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that on the complaint filed by one Smt.Kanthamma before the Police on 15.05.2020, the respondent Police registered the case. It is alleged by the complainant that she came in contact with the petitioner and they both became close. In the month of December 2019, the petitioner took the complainant in his bike and went to a hotel to celebrate his birthday party. At that time, he made her to drink some juice due to which, she become partially unconscious. At that time, the petitioner took photographs of the complainant from his mobile phone in different angles and kept the complainant in the hotel on that day. Thereafter, on the next day, he brought her back and dropped her. Due to which, she drank the acid kept in the bathroom and was shifted to the hospital. After receipt of the complaint, the police registered the case for the offence punishable under Section 354 of IPC and the police is making hectic effort to arrest the petitioner. Hence, the petitioner moved a bail petition before the Sessions Judge in Crl.Misc.No.670/2020, which came to be dismissed. Hence, the petitioner is before this Court.