VAISHALI TEJASVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner / accused No.2 seeking anticipatory bail in the event of her arrest in Crime No.20/2020 of Basavanagudi Women's Police Station, Bengaluru for the offences punishable under Sections 506 , 504 and 354 of IPC.

(2.) Heard the learned counsel for the petitioner and learned HCGP for the State.

(3.) It is stated in the complaint lodged by the complainant Kum. Deepika that on 13.02.2020, one Mr. Tejasvi had called the complainant and had made her to sit in a car on the pretext of collecting the project report and thereafter he had kissed her and had fondled her body and had tried to indulge in sexual act. As such, there was some resistance and he had then called his wife / petitioner herein. The petitioner / accused no.2 is said to have apologized to the complainant about the incident. But however, it is stated that on 24.02.2020, the petitioner called the complainant and had abused her in filthy language and that some rowdy elements are also said to have threatened the complainant and had used vulgar language against the modesty of a woman. Hence, on the basis of the said complaint, the respondent / police had registered a case in Cr.No.20/2020 for offence punishable under Sections 506 , 504 and 354 IPC.