PAVAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Section 439 of Cr.P.C. in Crime No.82/2022 of Arasikere Rural Police Station, Hassan, pending in Spl.C.No.366/2022 registered for the offences punishable under Sections 341, 354(D) and 506 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant Harshitha.

(2.) Heard Sri.Jagadeesh.H.T., learned Counsel for the petitioner and Sri.K.Rahul Rai, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is the sole accused. He has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 12.06.2022 and since then he is in judicial custody. The only allegation made against the petitioner is that he illegally restrained victim girl, tried to outrage her modesty and gave life threat to her. The offences are not punishable either with death or life imprisonment. Investigation is completed and charge sheet is also filed. Detention of the petitioner in custody would amount to pre-trial punishment as he is not required to be detained in custody for any purpose except to ensure his presence before the trial court. The petitioner is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.