RAJENDRA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.41/2023, of Saragur Police Station, registered for the offences punishable under Ss. 323, 376, 420, 504, 506 R/w Sec. 34 of IPC pending on the file of Hon'ble Prl. Civil Judge (Sr.Dn) and CJM at H.D.Kote, Mysore District.

(2.) Heard the arguments of Sri. Gopala Gowda H.K., learned counsel for the petitioner/accused and learned HCGP for respondent-State and perused the records.

(3.) It is the contention of the learned counsel for the petitioner that there are no ingredients of offence under Sec. 376 of IPC, the allegation in the complaint explains that the complainant is the major, consenting party. He further submits that the petitioner is in judicial custody since 4/3/2023, relevant evidence is already collected and he is not required for any further investigation. He further contends that petitioner is ready to abide by any conditions imposed by this Court and prayed for granting of regular bail.