SHAMALA DASHARATH GOSULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The present petition is filed under section 439 of Cr.P.C., 1973 by the petitioner/accused No. 1 seeking regular bail in Crime No. 183/2004 of Chincholi Police Station, Kalaburagi district. The offences alleged against the petitioner are punishable under Sections 366A, 342, 376, 511 read with Section 34 of IPC.

(3.) The complaint is lodged by a girl studying in 8th standard in Government High School at Chincholi stating that on that 08.11.2004 in the afternoon during the lunch break, one person by name Shamala Gosula came there and asked her to go to house for five minutes and she picked her in an autorichshaw of one Vyjanath and brought her to Bidar and wrongfully confined her.