MALLAPPA SIDDAPPA CHALAVADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under section 439 of Cr.P.C., 1973 to release him on regular bail for the offences punishable under Section 376 of IPC and also under sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 in Crime No.13/2017 of Women Police Station, Udupi.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The genesis of the case of the prosecution is that a complaint was registered on 06.04.2017 alleging that the accused sexually assaulted the victim in Kinni Mulki Samanaya, A Luxury Environment friendly Boutique Konork Hotel which was under construction in the year 2015. Because of the said sexual assault committed by the accused, she became pregnant and later she has delivered a mail child. It is further alleged that the accused initially agreed to marry her, but subsequently he failed to marry her and even left the victim and the child. On the basis of complaint, the case was registered against the accused-petitioner.