MOHAMMED IQBAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner apprehending his arrest in Crime NO.199/13 on the file of Buntwal Rural Police Station registered for the offences under Sections 448, 354, 506 of IPC and u/ss.3(1) (xi) of SC & ST (POA) Act, 1989 is before this Court seeking for anticipatory bail.

(2.) THE respondent/police on the basis of the complaint filed by one Seethamma, resident of Era Village in Buntwal, have registered the above case. It is alleged among other things in the complaint that on 2.8.2013 at about 2.30 p.m. the petitioner, who is working as a Conductor, trespassed into her house, latched the door from inside and thereafter attempted to commit rape on her and in that process he tore her saree and blouse. At that time when the complainant pleaded with the petitioner that she would oblige in all manner and she should be set free, she was set free and thereafter she escaped from his clutches and at that point of time, the petitioner is also alleged to have threatened her with dire consequences at knife point and also stated that as she belongs to Schedule Caste community she can do whatever she wants.

(3.) LEARNED HCGP opposed the application filed by the petitioner.