AMEEN SAB DALAWAYI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by the petitioner under Section 439 of Cr.P.C. to release him on bail in Crime No.149/2018 (Spl.C. No.694/2018) of Upparpet Police Station, Bengaluru for the offences punishable under Sections 3(1)(r) (s), 3(1) (w) (ii) of SC/ST (POA) ACT and Section 417, 420, 504, 506 and 509 of IPC

(2.) I have heard the learned counsel appearing for the petitioner and learned HCGP appearing for the respondent - State.

(3.) The gist of the complaint is that complainant is a woman police constable resident of Sindanoor. Both the petitioner-accused and the complainant came in contact in the month of November 2015 and both of them developed love. It is further alleged that under the said premise, both of them had sexual intercourse at the behest of the petitioner. It is further stated that she was taken to Ganesh lodge at Bengaluru and Sri Kenchamba Lodge, Bengaluru and there also he had sexual intercourse with her. It is further alleged that the petitioner has also taken Rs.9,000/- from the complainant. It is further stated that after sometime, he started disliking the complainant and threatened to insult over the phone telling that she belongs to lower caste and it is not possible for him to marry. It is also further stated that he used to make a video calls and WhatsApp induced her to become nude and he also become nude and aggrieved by the same, she narrated all the things to the parents of the accused who instead of advising him insulted her over the phone and gave a life threat. Under this circumstance, she filed the complaint.