PRADUTH MAJUMDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking to be enlarged on bail in connection with his detention pursuant to proceedings in Crime No.14/2019 in C.C.No.8859/2019 for the offences punishable under Sections 376 , 384 and 506 read with Section 34 of IPC.

(2.) The case made out by the prosecution is that victim had lodged a complaint on 21.01.2019 alleging that the petitioner had threatened the complainant and by use of threat, he had sexual intercourse with her and had taken away the gold ornaments from her. It is further stated that the petitioner had threatened to harm the victim's husband, in the event the victim did not cooperate. It is stated that the complaint came to be lodged, after the petitioner had gone back to his home town. The investigation is complete, charge sheet has been filed and the petitioner was taken into custody on 27.01.2019 and has remained in custody so far.

(3.) The learned counsel for the petitioner states that on perusal of the complaint would indicate that the petitioner and victim had sexually intercourse for a prolonged period of time. The question as to whether it was consensual or not is a matter to be proved during the trial.