SHIVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner - accused no.1 under Sec. 439 of Cr.P.C. for granting regular bail in Cr.No.120/2022 registered by respondent - Hunsur Rural Police, Mysuru District for the offence punishable under Ss. 417 . 420, 504, 376(n) and 114 r/w Sec. 34 of IPC

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on 23/4/2022 the victim girl, aged about 23 years, lodged a complaint against the petitioner alleging that since three years the accused said to be a relative used to come to their house for the purpose of calling for work. After some time, they fell in love with each other. From the past two years, in the absence of the family members, he had sexual assault with her on various occasions by assuring her that he will marry her and told her that not to disclose the same to anybody. Since one month the petitioner did not turn up. Thereafter she enquired him about the reason for noting coming to their house. At that time the petitioner told her that he is not interested in marrying her. The same was brought to the notice of her parents and elders of the village, but it was futile. Therefore she lodged a complaint before the police.