VIPIN VIJAYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused under Section 439 of Cr.P.C. to release him on bail in Crime No.180/2018 of Chikkajala Police Station for the offences punishable under Sections 376, 323 and 506 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent- State.

(3.) The gist of the complaint is that the victim complainant was acquainted with the petitioner as both they were working in Indigo Airlines. They have come in contact with each other, they became close and there after there was exchange of messages and calls. It is further alleged that when they became close friends, they started meeting now and then and used to discuss about the employment related suggestions. It is alleged that in the month of March, 2018 accused called the complainant to a hotel near Decathloan Showroom in Chikkajala and took her to Oyo Rooms and forced her to stay with him in the said room for the night by promising that he will respectfully behave with her. After some time, he started showing his true colour by showing her some porn clippings and videos and thereafter he sexually assaulted her though she resisted for the said Act. It is further alleged that threreafter he also sexually assaulted her many times by threatening her over phone and he blackmailed her and forcibly assaulted sexually on many occasions by promising her that he would marry her. Thereafter he did not responded and as such the complaint came to be filed.