SRI RAVIKUMAR Vs. STATE OF KARANATAKA

JUDGEMENT

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

(2.) The petitioner/accused No.1 is in custody since 23.02.2017 in respect of Crime No.60/2017 registered by the respondent - police for the offences punishable under Sections 376, 420 and 504 read with Section 34 of IPC. During the pendency of the petition, the Investigating Officer submitted the chargesheet before the Court.

(3.) The allegation is that the prosecutrix Ms.Savitha came in contact with the petitioner/accused No.1, which developed to love affair; during March, 2016, the accused took the victim to a temple on his motor bike; on the return journey, he took her to an isolated place and committed rape on her and assured to marry her; subsequently, he avoided her.