SATISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 Cr.P.C. by accused seeking anticipatory bail in the event of his arrest in connection with Crime No.15/2020 of Chamrajanagar Women Police Station, Chamarajanagar, registered for the offence punishable under Ss. 376, 417, 420, 506 of IPC pending on the file of Additional Civil Judge (Sr. Dn.) and CJM Court, Chamarajanagar District.

(2.) The facts leading to this petition are that on the complaint filed by Smt.Lakshmi D/o.Kendashetty, the police have registered the case. The allegations are that the complainant came in contact with accused by name Sri.Satish S/o Srinivasa Bommalapura, as he was friend of her brother. Thereafter, he developed intimacy with her and had sexual intercourse by promising to marry her. After having physical relationship several times he refused to marry the complainant. Thereby, he committed the alleged offences.

(3.) On registering the complaint, the police officials are making attempts to arrest the petitioner. The bail petition filed before the sessions Court is rejected.