YALLAPPA KAMANE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.2, 6, 7 and 8, who are petitioners in Crl.P.No.100685 of 2020 and accused Nos.9 and 10 who are petitioners in Crl.P.No.100686 of 2020 are before this Court seeking for enlargement on anticipatory bail in the event of their arrest in Crime No.64 of 2020 by Harugeri P.S., which is pending on the file of III - Additional District and Sessions Judge, Belagavi for the offences punishable under Sections 143 , 147 , 323 , 354(B) , 363 , 376(2)(n) , 384 , 504 , 506 read with Section 149 of IPC and Sections 3(1)(r), 3(1)(s), 3(1)(w1), 3(1)(v), 3(2)(va) of SC/ST (POA) Act, 1989.

(2.) The case of the prosecution is that one Geetanjali Vasant Kadam, who is a physical training teacher residing at Vidya Nagar, Raibag has filed a complaint before the respondent-Police on 11.04.2020 alleging that she belongs to Hindu Dhor Schedule Caste and accused No.1 belongs to Hindu Kurubar Caste. She alleges that since 2013, she has been serving as Physical Education Teacher at Byakod Village in Kasturba Gandhi Girls Residential School and accused No.1 had his work at Hidkal Dam came in contact with the complainant from the year 2014, accused No.1 and the complainant were in love and indulged in a physical relationship on the promise of accused No.1 that he will marry her. He had also rented a house for the complainant, where the complainant used to reside and in the said house, accused No.1 had committed forcible sexual assault on the complainant.

(3.) In the said complaint it is also alleged that accused No.2, who is an uncle of accused No.1 had availed hand loan of about Rs.50,000/- from her, which is also not returned.