NAVEENA S/O KRISHNAPPA Vs. THE STATE OF KARNATAKA BY HIRIYUR RURAL POLICE STATION CHITRADURGA DISTRICT

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 420, 376, 323, 506 of IPC registered in respondent - police station Crime No. 413/2017.

(2.) 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.

(3.) Victim herself is the complainant in this case. She has stated that she was given in marriage to one Gopala, but as there were difference of opinion between herself and her husband, she is residing in her parental place wherein she got acquaintance with the petitioner herein, who is her neighbour. He told that he will marry her and tried to have sexual intercourse with her, but since she refused for the said act before marriage, he took her under a false promise to the house of one Thippeswamy of Paramenahalli, they stayed in the said house, during night though she protested, he committed sexual intercourse on her forcibly. Thereafter, she stayed there for two days and those two days also he had sexual intercourse on her. On 23.10.2017 they went to Athitya Hotel and stayed there for three days and all those days petitioner committed sexual intercourse on her. On the basis of said complaint, case was registered for the alleged offences.