SOMASHEKARA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(2.) The petitioner is the sole accused in Cri.No.49/2015 on the file of Huliyurdurga police Station. The offence alleged against the petitioner is punishable under Sections 376 and 306 of IPC. The petitioner is apprehending the arrest at the hands of respondent-police. Therefore, this anticipatory bail application has been filed seeking release in the event of his arrest.

(3.) The facts reveal that the complainant is the father of the victim girl/deceased. It is stated in the complaint that he has two daughters by name Anusha and Amrutha and one son by name Vinay and his second daughter Amrutha, aged 17 to 18 years was looking after the goats near Eucalyptus grove. On 24.3.2015, his daughter was sexually assaulted by accused and the said incident was witnessed by one Nagaraju, Manjula and Hemavathi. On hearing the news of sexual assault, the mother of the victim fell unconscious and she was taken to Government hospital, Yadavani. She regained her conscious and again she lost her conscious, thereafter she was taken to Nagamangala Government Hospital. After regaining her conscious, they went to their home. On 25.3.2015, in the morning, when they tried to open the door of the room, it was locked from inside and when they opened the door, it was found that victim had committed suicide by hanging herself by using her veil from the window rod and she was found dead. Hence, on the basis of the same, the above complaint came to be registered.