THAGADE GOWDA @ RAJU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 506 and 376 of IPC, registered in respondent - police station

(2.) The victim herself is the complainant wherein she has stated that she has married to one H.T.Ningaraju about nine years back and husband died about five years back, she became widow. Hence, she was staying in the house of her father. The petitioner herein is the neighbour, he know the victim. He was insisting her that he wanted to marry her and he wanted to give life to her. Even then she has not agreed for the same. Further allegation made in the complaint that by making promise he has committed forcible sexual intercourse on her in the house of his friend, subsequently the marriage of the petitioner was fixed. After coming to know about the marriage of the petitioner, she went to him and when she enquired about the marriage, he has not agreed for the same and behaved as if he did not know the complainant. Hence, she filed a complaint, on the basis of which case came to be registered for the alleged offences.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.