GANESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Prabhuling K.Navadgi, learned senior counsel appearing on behalf of Smt.Vidyavati M. Kotturshettar, learned counsel for petitioner, Sri B.N.Jagadish, learned Addl.State Public Prosecutor for respondent No.1/State and Sri Raja Raghavendra Naik, learned counsel for respondent No.2.

(2.) This petition is filed by the petitioner being aggrieved by the order dtd. 29/4/2024 in Crl.Misc.No.168/2024 on the file of the Principal District and Sessions Judge, Uttara Kannada, Karwar.

(3.) The brief facts of the case is that the complainant stated to be the worker of the petitioner, she was doing household works and assisting the wife of the petitioner. It is alleged that when the wife of the petitioner was not there in the house, it is around about 5.30 to 6.00 p.m. in the month of June 2023, the petitioner herein caught hold the complainant from her backside, inspite of resistance, he took her to the bedroom and said to have forcibly intercoursed. After the incident, he has threatened her that she should not disclose the said act to anybody. The said act of sexual intercourse was being taken place on several occasions. Consequently, she became pregnant and she gave birth to a child on 7/4/2024. Based on the complaint, a case came to be registered against the accused/petitioner for the offences punishable under Sec. 376, 376(2)(n) and 506 of I.P.C. and he was taken to judicial custody on 14/4/2024.