VISHAL MAKANNAWAR S/O JINAPPA MAKANNAWAR Vs. STATE OF KARNATAKA, THROUGH POLICE INSPECTOR, BIDADI POLICE STATION

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused under Section 438 of Cr.P.C to release him on bail in Cr.No.383/2018 of Bidadi Police Station, Ramanagara District for the offences punishable under Sections 376, 420 and 506 of IPC.

(2.) I have heard the learned counsel for the petitioner, the learned High Court Government Pleader for the respondent-State and the learned counsel for respondent No.2.

(3.) The gist of the complaint is that the complainant/victim is from Delhi and she was pursuing her studies in MBBS at Rajarajeswari Medical College, Bengaluru. Petitioner/accused was also pursuing his studies in the same College and gradually developed intimacy with the complainant/victim. Thereafter, the petitioner/accused pressurized her to attend his birthday celebrations on 06.02.2017 and also on 11.03.2017, the accused met the victim and wished on her birthday and requested her that they can celebrate such birthday outside.