CHAND Vs. STATE OF KARNATAKA BY NYAMATHI POLICE

JUDGEMENT

(1.) PETITIONERS are accused Nos.3 to 6 in Crime No.56/12 registered at Nyamathi police station, Davanagere for the offences punishable under Sections 366(A) r/w 149 of IPC.

(2.) AFTER securing the victim, statement of the victim is recorded. Case is also registered under Section 376 of IPC. the statement of the victim discloses that accused No.1 had kidnapped the victim with the assistance of these accused and accused No.1 committed rape on her. Insofar as, these accused are concerned, allegation is that these accused helped accused No.1 to kidnap the victim. These accused have been in judicial custody since 26.4.2012. Considering the circumstances, the petitioners may be granted bail.