JUDGEMENT
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(1.)The petitioner being sole accused in the charge sheet is before this Court seeking grant of bail under Sec. 439
of Cr.P.C. in Crime No.267/2021 of Kalaburagi City Women
Police Station, registered for the offences punishable under
Ss. 376(2)(n), 448, 504, 506 read with sec. 34 of
the Indian Penal Code (for short ' IPC '), on the basis of the
first information lodged by the informant-Mahananda.
(2.)Brief facts of the case are that the victim lodged the first information against accused Nos.1 to 4
alleging commission of offence punishable under Ss. 376(2)(n), 448, 504, 506 read with sec. 34 of IPC. It is alleged that accused developed intimacy with the victim
and promised to marry her. On 20/11/2019, he visited the
house of the victim at 1.00 p.m, noticing nobody else in
the house. By promising to marry her, he committed
sexual assault against her will. He gave life threat and
criminally intimidated her. Even thereafter whenever she
was alone in the house, he used to visit the house and
committed sexual assault and when victim insisted to
marry her, accused started avoiding her.
(3.)On 29/11/2021, accused No.1 along with other accused who are his family members came to the house of
the informant and picked up quarrel with the informant
and her parents and also criminally intimidated to take
away their life if she continues to insist him to marry and
therefore, she requested the Women police to register a
case and to initiate legal action against the accused.
Accordingly, the police have registered the case in Crime
No.267/2021 for the above said offences. It is stated that
after investigation charge sheet came to be filed against
the petitioner. The petitioner being the sole accused is
before this Court seeking grant of bail.
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