SRINIVAS MURTHY H.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.1 in Crime No.288/2021 of Kumaraswamy Layout Police Station, Subramanyapura Sub-Division, Bengaluru City, for the offence punishable under Ss. 376, 420 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 is that this petitioner on 14/9/2021 took the victim girl to Athithi Comforts, Room No.101 to have food and subjected her for sexual act as against her wish, even though her marriage was already engaged with some other person. After committing the said act, he promised that he would marry her and not to disclose the same to anyone and if she disclose the same to family members, he will take away her life.