BASAWARAJ Vs. STATE

JUDGEMENT

(1.) THIS petition is filed seeking bail in Crime No. 150/2013 of Wadi police station, registered on 10.10.2013, for the offences under Sections 506 and 376 of IPC.

(2.) IT is the case of the victim that she is a married woman and that she left her husband due to ill treatment given to her and therefore she has been living in her mother's house in Sannathi village. It is stated that on 5.10.2013 at about 1.00 p.m. the victim was going near the stream to wash the clothes and at that time the petitioner is alleged to have come behind her and held her hand and thereafter dragged her inside his house and after closing the door of the room committed sexual intercourse with her. Thereafter he threatened her with death, if she were to inform the incident to any person. At that time somebody came near the house and started tapping the door. The accused left and came out of the house. The parents of the victim were in front of the door. Thereafter a case has been registered on a complaint given on 10.10.2013.

(3.) SRI Sanjay A. Patil, learned Addl. SPP opposes the bail application.