STATE Vs. SUNANDA

JUDGEMENT

(1.) The petitioner-State is before this Court seeking cancellation of bail granted vide order dtd. 13/11/2020 passed in Crl.Misc.Nos.10262 of 2020 and 10264 of 2020 by the V Additional District and Sessions Judge, Tiptur in Crime No.213 of 2020 of Turuvekere Police Station.

(2.) Heard Sri K Rahul Rai, learned High Court Government Pleader for the petitioner-State and Sri N R Harish, learned counsel for respondent Nos.2 and 3. Perused the materials on record.

(3.) Learned High Court Government Pleader submits that respondent Nos.2 and 3 are arrayed as accused Nos.5 and 6. Serious allegations are made against accused Nos.1 to 8 as they trespassed into the house of CW1 and abused the deceased and outraged her modesty. Again on the same day, after knowing that CW1 and others have gone to the police station for registration of the case, accused Nos.1 to 8 trespassed into the house and abused the minor girl, outraged her modesty and instigated to commit suicide. As a result of which, the minor girl committed suicide by setting fire. The learned Sessions Judge granted bail in favour of respondent Nos.2 and 3 without considering the seriousness of the offences. Therefore, this petition is filed seeking cancellation of bail. Accordingly, he prays for allowing the petition.