S. SHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner accused under Section 439 Cr.P.C. seeking his release on bail of the alleged offences punishable under Sections 366, 344, 376 & 417 of IPC and also Section 6, 3(1)(12), 3(2)(5) of SC/ST (PA) Act, 1989 and Under Section 8 of the Protection of the Children from Sexual Offences Act, registered in respondent police station Crime No. 27/2013.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused and also heard the learned High Court Government Pleader for the respondent -State.

(3.) PERUSING the complaint averments, it is mentioned by the victim girl that she used to go for walk in the morning and evening time between the Vasanthnagar and Bhogadi Road, the accused who was working in the floor mill near Jananthanagar Vijaya Bank Circle, was torturing the complainant to love her and took her mobile No. The complainant has advised the accused to be friend. In. the mean time the complainant's family shifted to Tamil Nadu. The petitioner -accused went there also and forced her to marry him. In this regard complainant's uncle advised the petitioner not to behave in such manner. On 17.01.2014, petitioner -accused came to Sathymangalam at Tamilnadu, met her and by promising her that he would convince his parents and marry her took her to Mysore, wherein he has committed forcible sexual intercourse on her. On the basis of said complaint a case was registered against the present petitioner -accused for the alleged offence.