LAWS(KAR)-2019-6-246

MUNISWAMY Vs. STATE OF KARNATAKA

Decided On June 07, 2019
MUNISWAMY Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused No.2 under Section 438 of Cr.P.C. praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.82/2018 of Rayalpad Police Station for the offences punishable under Sections 354-A , 448 , 323 read with Section 34 of IPC.

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

(3.) Gist of the complaint is that the marriage of the complainant has been solemnized with one Vinod about five months prior to the alleged incident. Since marriage, they were residing in the house at Thupalli Village. On 14.12.2018 at about 4.30 p.m., when the complainant was attending her household work, accused No.1-Suresh entered into the house of the complainant and questioned the complainant as to whereabouts of her husband and when she told that her husband had gone somewhere on work and she has no phone number of her husband thereafter, accused No.1- Suresh pushed and pulled the complainant and asked her to come with him but the complainant declined to heed the request made by accused No.1. At that time, accused No.2 entered into the house of complainant and joined with accused No.1. Both of them pushed and pulled her, behaved indecently with her and torn her nighty and pressed her neck. When the complainant made hue and cry, in the meantime, people came to the spot at that time, accused No.1 and the petitioner ran away from that place. Next day, husband of the complainant registered the case against the accused persons.