ANIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner is before this Court praying to enlarge him on bail in Crime No.7/2016 for the offences punishable under Sections 376, 420 and 114 of Indian Penal Code, 1860, Section 6 of Protection of Children from Sexual Offences Act, 2012 and Sections 3(2)(V) of SC and ST (Prevention of Atrocities) Act, 1989. The complainant is the victim.

(3.) The case of the complainant is that, she is aged about 17 years and that she was in love with one Anil Kumar, the petitioner herein. It is the case of the defacto complainant that the petitioner pestered her to get married to him and promised her that he would marry her even if the members of his family opposed the same. It is further alleged that the petitioner took her to his house and kept her in the attic of the house for two days and on both days he indulged in sexual intercourse. The alleged incident occurred on 10th and 11th of January, 2016 and she returned home on the second day and though she was missing for a couple of days, her parents have not lodged any complaint. It is further alleged by her that the love affair between her and the petitioner / accused came to be known to the villagers and that there was a panchayath and in the panchayath the accused had agreed to marry the complainant. Later, he failed to keep up his promise to marry her and hence, complaint came to be lodged on 13.01.2016.