SAI KISHORE T.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., to enlarge the petitioner on bail in Crime No.89/2023 of Bagaluru Police Station, registered for the offence punishable under Sec. 376(J), 506, 504, 366, 376, 323 , 354 and 363 of IPC.

(2.) I have heard the submission of learned counsel for petitioner and the learned High Court Government Pleader for respondent-State and perused the material available on record.

(3.) In the complaint lodged by the victim, it is alleged that on 15/4/2023, she received a call from an unknown number and also received messages, which she ignored. But she received repeated calls and on 17/4/2023 once again she received a call from the said person and he forced her to meet him. It is further alleged that on 18th when she had gone out to meet her friends, he came in a swift car and pulled her inside the car and shut the door, inspite of her resistance and committed sexual assault on her and raped her. It is further alleged that thereafter, she again received call on the next day and he was continuously abusing her with foul language. The complaint averments would further disclose that accused has also caused injuries by banging her head forcibly to the car door. It is also alleged that, accused has slapped and kicked on her stomach and took her to his room and punched on her face and neck and all over her body and threatened that he will kill her, etc.