KUMAR BHIMAPPA HULLIKERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/ accused under Section 439 Cr.P.C. seeking bail in SC/ST No.11/2019 (Crime No.123/2019 of Ron Police Station) pending before the learned Additional District and Sessions Judge, Gadag for the offence punishable under Sections 323 , 376 , 504 , 506 IPC and Sections 3(1)(r) , 3(1)(s) , 3(1)(w)(i)(ii) , 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015 (for short, the 'Act').

(2.) The facts briefly stated in the petition are that, on the complaint filed by the prosecutrix victim, the police have registered a case. The allegations are that on 30.07.2019, the complainant had gone to the land of the petitioner for collecting grass; the petitioner who was present in the said land caught hold of her and tried to drag her inside the land. When the complainant protested, the petitioner forcibly had intercourse by saying that he has given Rs.700/- loan. When the husband of the prosecutrix came there, the petitioner fled away from the spot by threatening her.

(3.) On registering the case, the police have conducted the investigation and submitted the charge sheet. The accused is in custody since from the date of arrest. The bail petition filed by the petitioner before the Sessions Court was rejected.