SYED SIDDIQ H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.154/2022 of Kadudgondana Halli Police Station, Bengaluru City, for the offence punishable under Ss. 376, 307, 354, 323, 406, 420 , 504 and 506 read with Sec. 34 of IPC and Sec. 66(E) of the Information Technology Act.

(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 prosecutition is that the complainant came to Bengaluru for training and coaching and had joined this petitioner for coaching since she is a body builder and prior to that, both of them got acquainted with each other through Instagram and thereafter, intimacy has developed between them and this petitioner also promised that, within few months, he will train her to participate in Miss Universe Competition at Pune. After the training, she got the medal in NCP Competition and thereafter, subsequently also, she participated in other two competition and got third place in one event and fourth place in another event. It is also an allegation that she was subjected to periodical sexual act by this petitioner and ultimately on 28/2/2022, the petitioner came along with his co-brothers and also a priest and gave six grams of gold chain as a dower for the said marriage and contract was also signed by her along with witness and after signing the marriage certificate, he had informed that there is a big competition by NCP Event which is to be held in Bengaluru and she should prepare for the said event as both of them are married and going to secure the job and also during training, he had been injecting her by pgcl 10 mcg. three times a day, Thyro 3, Anav, Rexobol, Astralean, HG (hormone growth substance) by giving heavy dose and supplements and within 18 days, she had developed her body and made her to participate in NCP Event. Thereafter, when though made an application for registration of marriage on 4/4/2022 before the Sub-Registrar at Nagawara, Bengaluru, after filing an application, the first wife of this petitioner called and started abusing the complainant in filthy language and threatened her life and this petitioner also started assaulting her. Based on these allegations, case has been registered in Crime No.154/2022 for the offence under Ss. 376, 307, 354, 323 , 406, 420, 504 and 506 read with Sec. 34 of IPC and Sec. 66(E) of the I.T. Act.