KUMAR GOWRAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner has sought for his enlargement on bail in Crime No.104/2019 of respondent - police for the offence punishable under Sections 376, 354(D), 342, 504 and 506 of Indian Penal Code read with Section 3(1)(w), 3(1)(r)(s)(2)(va) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendment Act, 2015.

(2.) It is alleged in the FIR that the present petitioner calling himself as producer of movies got himself introduced to the victim girl on the protest of getting her the chance in his alleged ensuing movies and in the pretext of taking her to the audition test, took her to his house and subjected her to forcible sexual intercourse despite her protest. It is further alleged that he has threatened of dire consequences as well as publishing the previous acts of sexual intercourse, he had with her. The petitioner is said to have been repeated the same acts several times for a continuous period of about two years.

(3.) Learned Senior Counsel appearing for the petitioner in his argument submitted that the very complaint itself on the face of it clearly go to show that the complainant had stated that it was not single stray incident, but, it was shown as the continuous act extending for more than two years at all time and at all place, where the alleged acts are said to have taken place. The alleged victim girl had not shown the protest for the alleged act. Admittedly, she was a major and as such a consenting party.