MANJUNATHA N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 438 of Cr.P.C., seeking for anticipatory bail in Crime No.102/2022 registered by Soladevanahalli Police Station, Bengaluru City, for the offences punishable under Ss. 417, 376 and 506 of IPC.

(2.) Heard the arguments of learned counsel for petitioner, learned High Court Government Pleader for Respondent No.1/State and learned counsel for respondent No.2/complainant.

(3.) It is the case of the prosecution that on 20/5/2022, the complainant by name T.Sakamma, who was aged about 30 years, filed a complaint alleging that the petitioner/accused came in contact with her when she was studying in Davangere College about 14 years back. Thereafter, both of them fell in love and used to travel so many places and subsequently, petitioner said to have secured a job as Assistant Manager in the State Bank of India at Anadapura village, Sagar Taluk, Shimoga District and she became a Civil Engineer and she was residing in a P.G. The petitioner used to call her to Anandapur and there he used to have sexual affair with her continuously and the victim had become pregnant. The same was also said to be got terminated by the accused. Subsequently she came to know that the accused was preparing to get married to some other lady. Hence, she approached the accused to marry her and the same was refused by accused. Therefore, she prayed to take action against the petitioner. It was also contended by her that the accused had taken Rs.3,00,000.00 from the complainant and did not repay the same. Hence, the complainant filed a complaint before the respondent/Police, as against which, the accused approached the learned VI Additional District and Sessions Judge, Bengaluru Rural, Bengaluru, which came to be rejected on 9/6/2022. Hence, the petitioner is before this Court.