SADATH 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 Special Case No.20/2022 registered by respondent - Police, for the offences punishable under Ss. 363, 354A, 376, 504, 506 read with 34 of IPC .

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

(3.) The factual matrix of the case of the prosecution is that the victim girl was having acquaintance with this petitioner. That on 24/6/2021, when her parents were not there in the house, this petitioner came in the midnight, knocked the door and told that her parents and relatives have met with an accident. Hence, he took her in a car to the temple, where he committed sexual act against her wish though she is a minor. It is also an allegation that he threatened her not to reveal the same to anybody else and he would marry her or otherwise he would take away the life of her parents. Subsequently, on attaining the age of majority, the same was brought to the notice of both the family members and panchayath was also held in the Masjid and took time for marriage. But ultimately, he refused to marry her. Hence, a complaint has been lodged.