SELVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/ accused Nos.2 and 6 under Section 439 of Cr.P.C. to enlarge them on bail in Crime No.95/2018 of Bellanduru Police Station, for the offences punishable under Sections 366, 341, 342, 354-B, 376-D, 504 and 506 r/w 149 of Indian Penal Code.

(2.) Learned counsel for the petitioner/accused has remained absent though several opportunities have been give since 8.8.2019. the petition cannot be dismissed for default and as such I have heard the learned High Court Government Pleader.

(3.) One Chandregowda filed the complaint on 19.3.2018 stating that he is residing at SJR Apartments and on 18.3.2018 as usual he loaded the water from the borewell and at about 8.30 p.m. after unloading he came back to Kasavanahalli road and parked the said water tanker for the purpose of loading. There he saw three persons standing by the side of white Colour Indica Vistara Car by smoking the cigarette and also making huge sound. At that time the victim came from college side by walk and those three persons intercepted her and tried to talk with her. She started making hue and cry. Immediately the said three persons caught hold of her and pushed inside the car and went away from that place. At that time the victim making hue and cry and she has stretched the leg outside the car. On the basis of the complaint a case has been registered, thereafter the victim was traced and her statement was recorded.