HARISHA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 439 of Cr.P.C seeking regular bail in Crime No.104/2022 of Mayakonda Police Station, registered for the offences punishable under Ss. . 376, 420, 506, 323, 324, 114 r/w Sec. 34 of the IPC.

(2.) Heard the arguments advanced by the learned counsel for petitioner and learned HCGP for State. Perused the records.

(3.) The brief factual matrix leading to the case are that the complainant and petitioner are relatives and she frequently used to visit the house of the petitioner. It is alleged that on 10/6/2019 as usual at 10.30 a.m., the complainant visited the house of petitioner and at that time, except the present petitioner no one was in the house. Considering this opportunity the petitioner dragged the complainant and committed the sexual assault on her with a promise to marry her and further it is also alleged that he has also threatened her that if she discloses the incident to anybody he would not marry her. It is further alleged that petitioner had continuously for two and half years had maintained the sexual relationship and later complainant had communicated the matter to her parents. Then the elders of the community and relatives conveyed a panchayath but the petitioner had denied the relationship and allegations and refused to marry her.