THIMME GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appeal is filed by the accused No(1) praying to set aside the order dtd. 19/4/2025 passed in Cri.Misc.3067/2025 by LXX Addl. City Civil and Sessions Judge and Spl. Judge, Bengaluru (CCH-71) where under the bail application of the appellant caused in respect of Crime.No.158/2025 of Bagalagunte P.S. registered for offences punishable under Sec. 115 (2), 118(1), 3(5), 351(2), 352, 69 and 89 of BNS and U/s 3(1) (r ), 3(1) (S) of SC/ST Act came to be rejected.

(2.) Heard the learned counsel for the appellant and learned HCGP for respondent No.1-State. Despite service of notice, Respondent No.2 remained absent and unrepresented.

(3.) The allegation against the appellant-accused is false promise to marry the respondent No.2. Respondent No.2 was divorcee and she developed relationship with the appellant-accused and it is alleged that she became pregnant and she underwent abortion.