ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C., for release of the accused/petitioners on bail in the event of their arrest in Crime No.238 of 2019 of Raibag Police Station for the offences punishable under Sections 376D , 376(2)(o) , 341 , 504 and 506 read with Section 34 of IPC.

(2.) The facts briefly stated are that on the complaint filed by the victim lady, the police have registered the case. The allegations are that on 28.07.2018 victim was returning from Bendawad to Mamadapur, on that evening at about 5.30 p.m. the accused/petitioners came on two motorcycles, then petitioner No.1 abused her in filthy language. Thereafter, all petitioners have committed rape. Thereafter, whenever, the complainant came out of the house these petitioners have committed rape 10 to 12 times. Since the victim had no support she could not file complaint immediately. Later on, the advice of the members of Mahila Mandal, she has approached the police to file a complaint. On registering the case, the police officials are making attempts to arrest the accused/ petitioners.

(3.) Heard the learned counsel for the petitioners and the learned HCGP assisted by the learned counsel for the complainant.