B S DHANANJAYA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under section 439 of Crimial P.C. 1973 seeking to release him on bail in Crime No.62/2018 of Rajagopal Nagar Police Station for the offences punishable under Sections 366, 376 of Penal Code and also under section 6 of Protection of Children from Sexual Offences Act, 2012.

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

(3.) The gist of the complaint is that three to four months prior to lodging of the complaint, the complainant-victim was in love with the petitioner. The petitioner-accused took the victim to his room and sexually assaulted her three to four times, but the said fact was not informed to her parents. On 08.02.2018, the victim felt tired and as such, she was taken to ESI Hospital, there the Doctor after checking her confirmed that the victim was pregnant. On the basis of the complaint, a case was registered.