SHIVA CHANDER S. 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.98/2022 of Jayaprakash Nagar Police Station, Bengaluru, for the offence punishable under Ss. 376, 406, 420, 504 and 506 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 is that the complainant in the complaint made an allegation against this petitioner that he made false promise of marriage and subjected her for mental and physical harassment and also subjected her for sexual act and also life threat and also received an amount of Rs.4.00 lakhs from her and cheated the complainant and the said amount is her alimony amount. Out of that, he returned an amount of Rs.1.00 lakh on 2/4/2022 and remaining amount has not been paid. Based on the complaint, the police have registered the case, investigated the matter and filed the charge-sheet, wherein an allegation is made against this petitioner that he not only subjected her for sexual act, but also committed the offence of criminal breach of trust and fraud and abused in a filthy language and caused life threat.