SHIVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Crl.P.No.3251/2016 approached this Court for grant of anticipatory bail wherein, the petitioner in Crl.P.No.3459/2016 has filed a petition under Section 439 of Cr.P.C. for grant of regular bail. Both of them sought for bail in connection with Special S.C.No.1/2016 on the file of the Second Additional Sessions Judge, Kolar.

(2.) The brief factual matrix that emanate from the records is that:

(3.) Sri Veeranna G.Tigadi, learned Counsel for petitioners contend that petitioner's statement is fully contradictory. Though she made certain allegations that accused No.1 forced her to have sexual intercourse with some other persons, she sustained injuries and assault by accused No.1 but she has denied the said allegations in her further statement dated 30.12.2015. On careful perusal of the further statements as rightly contended by the learned Counsel for the petitioners that she has given up those allegations except stating that accused No.1 had taken her to his house and had sexual intercourse and they lived like husband and wife.