(1.) This Criminal Petition is filed under Section 439 of Code of Criminal Procedure ('Cr.P.C.' for short) seeking to enlarge the petitioner on bail in Cr.No.26/2014 (SC No.684/2014 registered by the Kothannur Police Station, Bengaluru, for the offences punishable under Sections 506, 376 of Indian Penal Code ('IPC' for short)
(2.) The case of the prosecution is that the criminal case was registered by the respondent at 14.30 hours on 1.3.2014 in Crime No.26/2014 for the offences punishable under Sections 506, 376 of IPC.
(3.) It is stated in the complaint lodged by the victim that she is studying in 1st year B.Com., wherein it is stated that the accused passed on message to her on facebook from past seven days and forcibly came to meet her near hostel at 4 0' clock the said day and forced her into auto with driver and took her to his room to Kothannur. She screamed all the way but no one helped her and finally he took her to his house and threatened her that he would order his dog to kill her and threat her life and raped. Thereafter case came to be chargesheeted for the said offences and was committed to Sessions Court. The case was numbered as SC No.684/2014 for the said offences.