RAJAMMA Vs. STATE

JUDGEMENT

(1.) Accused Nos.2 to 4 in Crime No.67/2023 registered by Keragodu Police Station, Mandya District for the offence punishable under Ss. 376, 506, 504, 307, 420 R/w 34 of IPC are before this Court under Sec. 438 of Cr.P.C,

(2.) Heard the learned counsel appearing for the parties.

(3.) The complainant had approached the police on 15/6/2023 alleging that accused No.1, who is the son of accused No.2 had promised to marry her and had cheated her. It is averred in the complaint that on 4/5/2023, the petitioner had taken her to Vaidyanatheswara temple at Maddur taluk and left her there, after informing her that he was not willing to marry her. The complainant was found weeping in the temple and therefore villagers informed to Maddur Police Station. The Police, who came to the spot had advised the complainant to give a police complaint. It is further alleged in the complaint that on 12/6/2023, accused No.1 allegedly called the complainant to his house and had committed sexual assault against her wish. Thereafter, accused Nos.2 to 4 allegedly came there and abused and assaulted the complainant and also tried to kill her by pouring kerosene on her. It is in this background, on 16/6/2023, a complaint was lodged. The petitioners apprehending arrest in the said case had filed bail application in Crl.Misc.No.579/2023 before IV Addl. District & Sessions Judge, Mandya, which was dismissed on 17/7/2023. It is under these circumstances, the petitioners are before this Court.