SURESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The complainant's counsel files an application under Section 301 (2) r/w 482 of Cr.P.C., to permit her to assist the prosecution through her counsel Sri. Manjunath H.R. For the reasons stated in the application accompanying memorandum of facts, the application is allowed and Sri.Manjunath H.R. is permitted to assist the prosecution.

(2.) The petitioner is seeking to be enlarged on bail in the event of his arrest pursuant to the proceedings in Crime No.63/2019 for the offences under Sections 376, 342, 417, 504 and 506 of IPC.

(3.) The case of the prosecution is that the complainant who is stated to be a permanent resident of Bombay was employed as waitress in Bengaluru. It is further stated that the petitioner had met the complainant at her work place and established contact with her. It is stated that the complainant was promised by the petitioner that he will marry her and that she had conceived through him. It is further stated that she had conceived on 2 to 3 times previously and at the instance of the petitioner, she terminated her pregnancy. The complainant further states that the petitioner despite such promise has not married her and was harassing her. The FIR has been lodged and investigation is under progress.