SHAHABAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Section 438 of Cr.P.C., seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 376, 506, 114, 417 read with Section 34 of IPC and also under Sections 4, 6 and 8 of Protection of Children from Sexual Offences Act, 2012, registered in respondent police station Crime No. 218/2017.

(2.) The victim girl herself is the complainant in this case. She has stated that she has acquaintance with the present petitioner. One day, the petitioner took the complainant to his hostel, though she has refused and took her to have the coffee. Thereafterwards, he took her to for rounds and he started to kiss her. Even though she has refused against her will, he committed sexual intercourse on her. After that, the petitioner herein threatened her in case if she informs the same to her parents, he will commit their murder also. Because of that reason, the complainant has not lodged the complaint earlier.

(3.) Heard the arguments of the learned counsel for the petitioner and also learned HCGP for the respondent - State.