SHIVALINGAPPA Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for appellant and learned High Court Government Pleader for respondent No.1/State and perused the materials on record. Respondent No.2 has been served as per police report but, unrepresented.

(2.) Appellant has sought to set aside the order dated 25.06.2021 passed in Crl.Misc.No.990/2021 on the file of the Court of II Additional District and Sessions Judge, Kalaburagi, thereby rejecting his bail petition filed under Section 439 of Code of Criminal Procedure (for short, 'Cr.P.C').

(3.) The complaint is lodged by the victim alleging that on 26.02.2021, when she was grazing cattle in the land of one Ratan Patil, at about 6.30 p.m., the appellant herein forcibly made her to drink arrack and when she was in a semiconscious condition took her near railway line and committed rape and also threatened her with dire consequences, not to disclose the incident to anybody.