PRANESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.11/2021 registered by Karkala Town Police Station for the offences punishable under Ss. 366, 376 and 506 of IPC.

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

(3.) The case of the prosecution is that the victim herself filed a complaint before the Police on 20/1/2021 alleging that the accused came in contact with the complainant and he used to drop her to the college. During January 2020, when the victim proceeding to the college, in the mid way, the accused came in his car and said that he will drop her to college and the victim went along with him to college. The accused without stopping the vehicle near the college took her to some other place on the way and provided lemon juice to her. Due to which, she became unconscious. When she got conscious, she was in a tile roofed room. At that time, she was in a naked position and the accused said that he already had an intercourse with her and also said to be taken videograph of the same and nude photos of the victim and later the accused threatened her that if she disclosed the said incident to anybody, he will upload the same in the social media. On 12/1/2021, the accused made the victim to sit in his motorcycle and took her to the house of his employer and committed rape on her. Thereafter, the complaint came to be filed on 20/1/2021. After registering the case, the Police arrested the accused on 21/1/2021 and remanded to the judicial custody. The Police have already completed the investigation and charge-sheet has also been filed. The accused approached the Sessions Court for granting bail, which came to be rejected. Hence, he is before this Court.