CHANDRU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., seeking for grant of bail in Crime No.92/2022 registered by Raibag Police Station for the offences punishable under Ss. 376(2)(n) , 376(n)(f) , 506 of the Indian Penal Code (for short ' IPC ') and Sec. 66(E) of the Information Technology Act, 2008.

(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 the complaint of victim, aged about 23 years filed before the Police on 13/4/2022 alleging that previously she was given in marriage with some other person and thereafter due to some quarrel she was staying away from her husband. Thereafter, the accused came in contact with her wherever she go for washing clothes and fetching the water. Subsequently, once she was waiting for bus, at that time the accused brought the vehicle and giving lift to her in silver color Ford Car. When she went along with him, he took her in a lonely house at Nipnal village in a Farm house, where he said to be committed forcible sexual assault on her. Subsequently, he threatened her not to disclosed anybody. Subsequently, after the said incident he was continuously committing sexual assault on her and thereafter he stopped contacting her. On 12/4/2022 at about 8.00 p.m., she came to know through her cousin brother that the accused said to be sent porn videography showing the complainant and the petitioner together in private romance done by them. Thereafter a complaint came to be filed. The petitioner arrested by the Police on 17/5/2022 and remanded to judicial custody. The bail petition filed by the petitioner came to be rejected and hence the petitioner is before this Court.