BHIMANNA Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439 of Code of Criminal Procedure seeking bail in Crime No.54/2023 dtd. 28/3/2023 registered by the Station Bazar Police Station, Kalaburagi City for the offences punishable under Ss. 341, 354(D) and 307 of Indian Penal Code.

(2.) The factual matrix of the case are that, on 28/3/2023 the complainant Kum.Kenchamma the daughter of Sharanappa Biradar, resident of Santhosh Colony, Kalaburagi has lodged the complainant, stating that they have three daughters to her parents. Her father engaged in hotel business at Vanda Nagar, Udnoor road, Kalaburagi. It is further alleged that the complainant is studying in Bachelor of Arts decree in V Semester at Government Women's Degree College situated at old Jewargi Road, Kalaburagi and used to come and go to college alone by walk from her house.

(3.) Further it is alleged that about eight months prior to the incident, on 27/3/2023 at about 10.30 p.m. one Bhimmanna i.e., the petitioner/accused herein was followed the complainant and stopped her stating that he has fallen in love with her, for which the complainant stated that she will inform the same to her parents and also gave a complaint before the police, for which the petitioner took out a knife near to her neck, she raised hue and cry, then the petitioner fled away from the spot. The said incident was informed by her to her father. In turn father and others have been to the house of the petitioner and advised not to harass the complainant, then the petitioner did not follow the complainant about 4-5 months.