MADHUSUDHAN R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by Accused under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No.94/2022 of Nagamangala Town Police Station, Mandya District, registered for the offences punishable under Ss. 376 , 354 , 504 , 506 , 427 , 417 , 307 of IPC, pending on the file of Senior Civil Judge and JMFC at Nagamangala, Mandya District.

(2.) The brief factual matrix of the prosecution case are that, the complainant is a divorcee and she had obtained divorce from her earlier husband and she has also received Rs.10.00 Lakhs as Permanent Alimony from him. It is further alleged that, thereafter, the complainant has joined Cyber Center as a Computer Operator and obtained a rented house in the building, which is owned by mother of petitioner. It is also the case of the prosecution that the petitioner regularly used to express his love before the complainant and she used to refuse the offer on the ground that, she has already suffered a lot in her life. According to the prosecution, six months earlier to the present complaint, she had been to the house of the mother of the petitioner in order to tender rent and at that time, the mother of the petitioner was not present in the house. At that time, the petitioner has offered lime juice to the complainant and when she drank it, she lost her consciousness and later, when she regained her consciousness, she found herself in nude position and she alleged that she has been raped. Further, it is alleged that, the petitioner has threatened her stating that her nude photos are recorded in his mobile and he intend to marry her and if she does not marry him, he will viral the photographs recorded by him in social media, and he has also assured that he will marry her.

(3.) It is also alleged that subsequently, he has married her in Gandharva style and again he continued relationship with her under the pretext of marrying her and used to administer her pills so that she should not become pregnant. According to prosecution, later on, when the complainant got information that the petitioner was engaged with another lady she went to Mudalamellahalli Village in Kasaba Hobli and met one Mr. Dhananjaya, who is the father of the girl who was engaged with the petitioner, and narrated her love affair with petitioner and while she was returning back to home in her motor bike, near Mulakatte, Ankushapura Gate, the petitioner came on his motor cycle and attempted on her life by running over his motor cycle on her and he has also damaged her mobile and threatened her. Later, on 24/8/2022, when she demanded repayment of cash of Rs.5.00 Lakhs and her gold ornaments, the petitioner threatened her of dire consequences. As such, the complainant lodged a complaint before the jurisdictional police on 27/8/2022.