KOLPE RAZAK ANSIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. by the petitioner/accused seeking to enlarge him on anticipatory bail in Crime No.15/2021 of Dakshina Kannada Woman Police Station (Women Police Station, Puttur), registered for offences punishable under Sections 354, 354(A), 506 of IPC and Section 8 of POCSO Act, 2012.

(2.) Heard the learned counsel for petitioner and the learned HCGP for respondent-State.

(3.) The case of the prosecution in brief is that the complainant/victim girl is aged about 17 years. The petitioner used to pressurize her to love him and during holidays for the college, when she was sitting in the shop of her father, he used to come to the said shop as a customer and harassing her forcing her to love him. He was making phone calls to the nearby hotel and talking to the victim. About two months prior, when the victim was standing near her house along with her sister, the accused came in a silver colour Ritz car and telling that he will drop them near their shop, took them towards Koppa - Maderi Road and in an isolated place, compelled the victim to love him and touched her body. When she and her sister screamed, he gave them chocolate packet and brought them back and dropped near their house. It is the further case of the prosecution that on 25.03.2021 at about 9.30 p.m., petitioner came near the house of the complainant and asked her to come out and when she refused, touched her body through the window and when the complainant screamed loudly, he ran away by threatening her with dire consequences.