AVINASH H.V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Govt. Pleader.

(2.) Petitioner is aged about 20 years and is arrayed as accused No.2 in Crime No.5/2020 of Kodagu Women Police Station.

(3.) Even as per the complaint and as per the investigation material the allegation against the petitioner is that he accompanied them in a Car and that the accused No.1 and the victim girl are said to have stayed separately in a hotel room. There is no allegation against the instant petitioner that he coerced the victim girl or he used force to take her away. The reading of the complaint reveals that the victim girl traveled to Madikeri and as she was acquainted with the accused No.1 and that on invitation of the Accused No.1 to accompany him to Mysore to have the car of the petitioner repaired, she is said to have accompanied him. That in Mysore, it is alleged against the first accused that he booked a room and he stayed in the room along with the victim and during the course of the stay he sexually assaulted the victim.