SANTOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 Cr.P.C. seeking bail in Crime No.43/2020 of Kushtagi Police Station for the offences punishable under Section 506, 504, 376, 420, 323 of I.P.C.

(2.) The facts briefly stated in the petition are that on the complaint filed by Smt.Vidya d/o Satyanarayanareddi, the police have registered a case. The allegations are that she is the practicing advocate since 2011, in the year 2014, she came in contact with the accused- petitioner and they were in living in relationship since 23.05.2015. The petitioner-accused went on postponing the marriage on one and the other pretext. He has taken huge amount from the complainant and has also forcible intercourse on several times. As a result of which, the complainant had become pregnant and she was compelled to get aborted three times. After taking all benefits from the complainant, the petitioner-accused has tried to marry another girl thereby he has committed the offences.

(3.) On registering the case, the police have taken up the investigation. The petitioner- accused was arrested on 20.02.2020, since then he is in judicial custody. The bail petition filed before the Sessions Court is rejected.