SRIDHAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/11/2022 for the alleged offences punishable under Ss. 376(1) read with Sec.511 of I.P.C., in Crime No.29 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the victim is aged about 22 years and the defacto complainant is 60 years. When the defacto complainant was going to her brother-in-law's house by walk, the petitioner followed her, hugged her and took her to the corn field of one Sampath and attempted to rape her. When she raised alarm, neighbours rushed there and on seeing them, the petitioner ran way from the scene of occurrence. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that due to previous enmity, she gave false complaint against him. He would submit that he is no way connected with the offence and he has not at all committed any offence as alleged by the respondent police. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 37 days from 11/11/2022. Hence, he prayed to grant bail to the petitioner.