H.B. DEVARAJU Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of petitioner/accused No.3 in Crime No.300/2021 of Periyapatna Police Station, Mysuru District, for the offences punishable under Ss. 370, 506 read with Sec. 34 of IPC.

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

(3.) The factual matrix of the case is that this petitioner instructed the victim to co-operate with the other accused persons that they get a good job to her and also instructed to co-operate with them for sexual act and this petitioner also block-mailed the victim i.e., he would show the pictures which have been taken when she was subjected to sexual act by other accused persons. Based on the complaint, the police at the first instance have registered a case for the offences punishable under Ss. 370, 506 read with Sec. 34 of IPC. Subsequently, invoked Sec. 376 of IPC.