MALLAPPA @ MALLIKARJUN, BAGALKOT DISTRICT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ON the basis of a complaint made by the victim herself, a case was registered in Cr.No.6/2013 on the file of the Addl. JMFC, Hunagund, for the offences punishable under Section 376 and 506 of Indian Penal Code.

(2.) LEARNED counsel for the petitioner seeks to enlarge the petitioner on bail on the ground that the complaint has been lodged after a lapse of three months from the date of the incident and that the complaint is an after - thought to falsely implicate the petitioner. It is his case that both the petitioner and the complainant have been subjected to the medical examination and the doctor has issued the certificate to the effect that no such incident is taken place.

(3.) I have heard the learned counsel appearing for both the parties.