NAVEEN KUMAR M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., seeking regular bail in Crime No.144/2022 registered by Hosakote Police Station, Bengaluru Rural District, now pending on the file of Additional District and Sessions Judge, FTSC-I, Bangalore Rural District for the offences punishable under Ss. 67(A) of the I.T. Act and Sec. 506 of IPC.

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

(3.) The case of the prosecution is that on the complaint of victim girl aged about 17 years, she herself filed a complaint to the police on 9/5/2022, alleging that the petitioner is none other than the husband of her elder sister and when her sister came to their house for delivery purpose as she was pregnant, at that time, the accused used to come to their house frequently and got acquainted with her and he is said to have committed sexual assault on her. Subsequently by taking photographs, he used to call her and sexually abuse her. Thereafter, the accused went back along with her sister and he got her admitted her sister to the hospital. He took the complainant to the hotel, where he has again committed rape on her and taken some photographs. Thereafter on 8/5/2022, he came and insisted her to marry her. When her grand mother Sakamma refused, he has quarreled with them and also threatened them stating that he will marry her after murdering others. After registering the case, the police arrested the petitioner on 10/5/2022 and he was remanded to judicial custody. Investigation is completed and charge sheet has been filed. His bail petition came to be rejected and hence the petitioner is before this Court.