SRI SHUBHAKAR M. Vs. THE STATE BY SOMWARPET POLICE STATION BY ITS HIGH COURT PUBLIC PROSECUTOR HIGH COURT

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused No.1 under section 438 of Cr.P.C., 1973 to enlarge him on anticipatory bail for the offence punishable under Section 354 r/w Section 34 of IPC in Crime No.206/2018 of Somwarpet Police.

(2.) The brief facts of the case as per the complaint are that on 29.4.2018 at about 8.00 p.m. the husband of the victim - complainant had been to his mother's house. At about 9.00 p.m. when the complainant came out of her house with two years old child, she saw accused Nos.1 and 2 and the said accused persons asked her to accompany them. When the complainant refused, accused No.1 by holding her right hand and by closing her mouth along with accused No.2 who also caught hold her left shoulder, took her to a field and with an intention to commit the rape and when they were asking her to co-operate with them, at that time a dog barked and the child of the complainant also started crying and by hearing the same the complainant's husband came there, put torch and by seeing the same, accused Nos.1 and 2 ran away from the place and on next day the complaint came to be filed.

(3.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.