NAVEEN S/O LATE HIREGOWDA Vs. STATE OF KARNATAKA BY TAVAREKERE POLICE STATION REP. BY LEARNED PUBLIC PROSECUTOR

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the Petitioner who is accused of having committed the offence of rape which is punishable Under Section 376 of IPC.

(2.) REFERRING to the complaint lodged by the victim, the Petitioner's counsel submits that the plain reading of the complaint would go to show that the Petitioner and the complainant were in love with each other for over three years and only after the girl became pregnant of two months old, and when the Petitioner refused to marry the girl, that the allegation of rape has been made against the Petitioner.

(3.) IN the result, the petition is allowed by imposing the following conditions: