YATHEESH Vs. STATE BY KAMAKSHIPALYA POLICE STATION, BANGALORE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(2.) THE petitioner is an accused in the following backdrop: The complainant is a student of 1st year P.U.C. of B.S.V.P. College, Vijayanagar, Bangalore. Her family were earlier residing in Sriramanagara in Kamakshipalya and the petitioner was her neighbour. The petitioner was infatuated with the complainant and was following her around. The complainant had informed her parents, who in turn had advised the petitioner not to harass the complainant. But he continued to woo her in the morning and in the afternoon, when she went to and fro from her college.

(3.) IT is in this background, that a case has been initiated against the petitioner. The petitioner had approached the Court below seeking bail. The same has been rejected holding that if the petitioner is released on bail, he may commit similar offences and tamper with the prosecution witness.