VIVEKANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 439 of Cr.P.C. seeking for enlarging him on bail in Crime No.77/2022 (Pending on the file of Learned II Addl. District & Sessions Judge at Hassan in Sessions Case No.84/2023), registered by women Police Station, Hassan District, for the offences punishable under Ss. 376 of IPC.

(2.) Heard learned Counsel Sri. Suyog Herele E for the petitioner and the learned SPP for respondent-State.

(3.) It is the contention of the learned counsel for the petitioner that the statement of the victim has been recorded under Sec. 164 of Cr.P.C. before the learned Magistrate, where she has given a clear statement that she has given a false complaint against the petitioner that he has committed the alleged act of rape. Learned counsel taken the Court to the copy of the statement made available on record. Investigation has already completed and charge sheet is filed.