KALYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.38/2022 registered by the Vemagal Police Station, Kolar, for the offences punishable under Ss. 323, 354A, 448, 504, 506 read with Sec. 34 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 being the resident of the village of the complainant outraged the modesty of her and caused life threat to her as well as her husband stating that the complainant should marry him or otherwise he will take away the life of her husband and used to make phone calls everyday hence, the panchayat was also held and in the panchayat, this petitioner had given an undertaking that he will not trouble the complainant. Again on 21/2/2022 in the night, the petitioner trespassed into the house of the complainant and abused her in a filthy language and outraged the modesty of a woman. Based on the complaint, the police have registered the case against this petitioner along with others for the aforesaid offences.