KHALEEL AHAMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(2.) The petitioner has been arraigned as Accused No.1 in Cr.No.14/2016 before the Respondent Police for offences punishable under Sections 376(2)(n), 323, 506 read with 34 of IPC.

(3.) The allegation against the petitioner in the nut -shell is that he came to the house of the victim girl along with his younger brother on a motor bike and asked the mother of the victim girl to send her along with them to participate in some religious programme at their house and upon her mother agreeing for the same, the victim has accompanied the accused and thereafter it is alleged that the petitioner took the victim girl to Shimoga and from Shimoga, he took the victim girl to Mangaluru and they stayed for a couple of days in Roopa Lodge of Mangaluru and thereafter they came to Mysuru, visited various places therein and thereafter she was dropped in Bhadravathi Railway Station by the accused at about 1.00 a.m. where her parents came and took her back home.