VINOTH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Section 439 of Cr.P.C., for granting bail in Crime No.34/2021 registered by Robertsonpet Police Station for the offences punishable under Sections 420, 376 and 506 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the victim who is aged about 33 years lodged a complaint on 07.05.2021 alleging that she has completed her B.Sc. in Nursing and working as staff nurse in the Private Nursing Home. She has a daughter out of wedlock with one Ravi Kumar (husband). Due to some matrimonial dispute, the victim deserted her husband and started to live in her parents' house along with her child at K.G.F and used to travel to Bengaluru for her work. In the meanwhile, the victim became acquainted with the petitioner who had assured to her to get job in a Foreign Country and obtained Rs.3.00 lakh from her. The petitioner used to visit the house of the victim frequently over the weekends and had forcible sexual intercourse with her on the pretext of marrying her. When the victim asked the petitioner to marry her, the petitioner demanded Rs.15.00 lakh as dowry and threatened the victim with dire consequences. Hence, the complaint came to be lodged. After registering the case, the Police arrested the petitioner on 19.06.2021 and remanded to judicial custody. Investigation is completed and charge-sheet has been filed. The petitioner approached the learned Sessions Judge for granting bail which came to be rejected. Hence, this petition.