Karnataka High Court: While passing the order in a criminal petition filed under Section 438 of CrPC, a Single Judge Bench of Rathnakala, J. granted bail to the petitioner in view of the affidavit filed by the victim/complainant in which she stated that the petitioner has agreed to marry her.

The petitioner and his brother were arraigned as co-accused in the FIR in a criminal case for the offences punishable under Sections 376, 504, 506 read with Section 34 of IPC. The allegation was that the 1st accused persuaded the victim to consume alcohol and then in her intoxicated condition, forcibly had sexual intercourse with her and videographed the incident.

When the case was called, the complainant filed an affidavit which stated that considering her future she had come to certain terms with the accused and his family. The accused had agreed to marry her. Hence, she prayed that the accused be granted bail. Learned counsel for the petitioner identified that victim/complainant.

In view of the affidavit filed by the complainant, the Court held that there was no impediment to grant the bail to the petitioner and accordingly the petition was allowed and bail granted to the petitioner subject to the conditions imposed. The petitioner was directed not to threaten the complainant and her family. [Rahul Kumar v. State of Karnataka, 2017 SCC OnLine Kar 1809, decided on  August 16, 2017]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.