SHANTAPPA @ SHANTAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and also the learned HCGP for the State.

(2.) THE original complainant is the father of the victim one Shekargouda. The case of the complainant is that a week before the alleged incident that the victim and his friend were proceeding to the college, the accused is said to have teased the victim and the village elders had advised him not to carry on in the same vein. It is alleged that, enraged by this the accused is said to have sexually assaulted the deceased who is aged about 16 years.

(3.) IT is stated that on 01.02.2015 at about 3:00 p.m., the deceased was returning home after giving dried cloths to her uncle, the accused came on Ms motorcycle, followed her, held her by her hand and has dragged her into the shed and committed rape and when the victim screamed the villagers who were nearby gathered around the shed and on seeing the people the accused is said to have run away from the place. The jurisdictional police registered a case in Crime No.19/2015.