STATE OF KARNATAKA Vs. SHOBHA

JUDGEMENT

(1.) The present petition has been filed by the State under Sec. 439(2) of Crimial P.C. to cancel the bail granted to accused No.1 to 11 in Crl.Mis.No.123/2018 dated 24.03.2018 passed by the II-Addl. District and Sessions & Special Judge at Dharwad in Crime No.24/2018.

(2.) I have heard the learned HCGP for the petitioner-State and learned counsel for respondents- Accused Nos.1 to 3, 5 to 7 and 9 to 11.

(3.) Before going to consider the submissions made by the learned counsel appearing for the parties, we will look into the genesis of the complaint. It speaks that accused No.3, Manjunath s/o Shankar Khangoudar came in acquaintance with the victim and he falsely promised her and because of the intimacy he had a sexual assaulted the victim. Thereafter, the victim went to the house of the accused and asked to marry her. Other accused persons also supported the accused No.3, Son of accused Nos.1 and 2 and abused the complainant in filthy language by referreing to the name of the caste instead of helping the victim girl, they threatened her with dire consequences and also threatened that she should not lodge any complaint against the accused No.3. The matter was reported to elders for compromise. Ultimately matter was not settled and complaint came to be registered.