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Kar HC | Rape victim falling asleep after perpetration of act is “explanation unbecoming of an Indian women”: Court while granting anticipatory bail to rape accused

Karnataka High Court: Krishna S. Dixit, J., granted anticipatory bail to the petitioner accused of committing sexual offence.

Petitioner was accused for the offences under Sections 376, 420 and 506 of Penal Code, 1860 and Section 66-B of Information Technology Act, 2000 and by the present petition seeks bail.

State while opposing the petition submitted that the offences alleged against the petitioner are serious in nature and it would be unsafe for the society if offenders like petitioner is granted bail.

Thus in view of the above Judge of the lower Court had rejected his claim.

Bench on perusal of the petition papers and on consideration of the contentions submitted by the counsels granted anticipatory bail for the following reasons:

Thus in view of the above, petitioner was granted bail. [Sri Rakesh v. State of Karnataka, Criminal Petition No. 2427 of 2020, decided on 22-06-2020]

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