YASHIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is in judicial custody facing charge for the offences punishable under Sections 376 and 366-A, I.P.C., in Crime No. 83/12 on the file of (sic) police station. The State has opposed grant of bail.

(2.) Records show that Thippanna Madar lodged a complaint on 22.5.2012 alleging his daughter, Annapurna and he had gone to the vegetable market in Ilkal town. While he was purchasing vegetables, Annapurna was with him. Soon thereafter. Mallappa Madar and Mahantesh Madar informed him that the petitioner had kidnapped his daughter. He searched for her in vain, and being unable to trace her, lodged report which is registered in Crime No. 83/12.

(3.) During investigation, the investigating officer arrested the petitioner and took the girl also into custody who was in his company. Further investigation revealed petitioner had kidnapped her while she was with her father and kept her at an unknown destination and raped her.