RAJENDRA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.36/2022 of Tumakuru Town Police Station, Tumakuru District, for the offence punishable under Ss. 302, 201, 504, 506 read with 34 of IPC.

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

(3.) The factual matrix of the case of the prosecution as per the complaint is that the complainant and her daughter were living together and both of them are now settled at Tumkur in a rented house and doing coolie work. This petitioner came in contact with the complainant and her daughter, who has studied upto PUC and she was working in a textile at Tumkur. This petitioner was giving food grains in the Church and he used to hand over the same to the residents also and. The petitioner was having acquaintance with the complainant and he used to visit her house and he developed intimacy with her daughter. That on 26/10/2021, her daughter had developed stomach pain and immediately she was taken to Eshwari Clinic and thereafter she was admitted in THS Hospital and the doctor had advised for liver transplantation and her daughter was taken to Victoria Hospital. On enquiry, her daughter revealed that this petitioner committed sexual act against her wish on several occasions and also subjected her for forcible abortion and also caused threat. she died on 8/11/2021 and thereafter the body was cremated and subsequently based on the complaint given dtd. 8/3/2022, FIR was registered and the body was exhumed on 15/3/2022 and suspected the role of this petitioner and the case has been registered for the offences punishable under Ss. 302, 201, 504, 506 read with 34 of IPC.