MAHADEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.120/2021 of Indi Rural Police Station, pending on the file of JMFC Court Indi in C.C.No.5522/2021, registered for the offences punishable under Ss. 342 , 376 and 506 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant-Marevva.

(2.) Heard Sri.Ashok.B.Mulage, learned counsel for the petitioner and Sri.Gururaj V Hasilkar, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned counsel for the petitioner submitted that the petitioner is the sole accused and he has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. The petitioner was apprehended on 17/7/2021. Since then, he is in judicial custody. The victim is aged more than 40 years and her version in the first information that the petitioner took her to his house at about 6.00 p.m., to cook food, informing that there is a function in his house and detained her there till 8.30 p.m., cannot be believed. The petitioner is married person having family depending on him. The investigation is completed and the charge sheet is already filed. Detention of the petitioner in custody would amount to pre-trial punishment. He is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.