DEEPAK GOVIND NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.2 and 3 under Sec. 439 of Cr.P.C., seeking for grant of bail in S.C. No.18/2022 in connection with Crime No.102/2022 registered by Honnavara Police Station for the offences punishable under Ss. 354(A), 506, 509 and 376 of the Indian Penal Code (for short ' IPC ').

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on the complaint of victim lady aged about 19 years filed before the Police on 9/3/2022 alleging that the accused became her friend and both of them used to conversation through mobile phones from October- 2021. Subsequently, on 27/11/2021 the accused took her in the car and went to some Ico beach and he said to be brought back and left her. Again on 16/1/2022 at about 10.30 a.m., on his scooty he took her to Daareshwar Ramangindy beach where he stopped the vehicle under a tree and trying to commit rape. But, she has refused it and by that time some persons came and questioned them and chased them to go to other place, therefore they came back. Subsequently, the victim lady disclosed all the facts to her father and filed the complaint against the petitioner. After registering the case, the Police arrested the petitioner/accused on 10/3/2022 and he was remanded to judicial custody. His bail petition came to be rejected by the Sessions Court, hence he is before this Court.