SANTHOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court being aggrieved by the order dated 27.12.2019 passed by the Principal District and Sessions Judge, Koppal (for short trial Court) in Crl.Misc.No.803/2019 which had been filed seeking for bail by the petitioner and certain others who are accused in Kushtagi Police Station Crime NO.226/2019 in FIR No.261/2019 for the offence punishable under Sections 143, 109, 354(A), 354(D)(2), 504, 506 r/w 149 of IPC.

(2.) The case of the prosecution is that the complainant by name Kumari Sudha had filed a complaint stating that her second brothers daughter by name Jyothi was married to Kanakapur Tanda and when she went to attend the said marriage, at that time, her brother-in-law by name Santosh i.e. the petitioner herein came in acquaintance with the complainant. Thereafter on several occasions, the petitioner-accused No.1 is said to have pressurized the complainant to marry him in spite of the complainant having told him that she was not interested and she has engaged to some one else, the complainant further alleges that the petitioner threatened her life if she did not agree to marry the petitioner/accused No.1. On the basis of the said allegations the above complaint was filed for the above offences has filed against the petitioner/accused No.1 and certain others.

(3.) The petitioner and other accused had approached the trial Court, the trial Court though allowed the bail applications in respect of other accused rejected the bail petition of the petitioner/accused No.1 on the ground that there were overt acts which had been alleged against the petitioner-accused No.1 was subjecting the complainant to sexual harassment.