Karnataka High Court
Prajwal Revanna vs State By Cid Police on 21 October, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
1
Reserved on : 19.09.2024
Pronounced on : 21.10.2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
CRIMINAL PETITION No.8514 OF 2024
BETWEEN:
PRAJWAL REVANNA
S/O H.D.REVANNA
AGED ABOUT 34 YEARS
HOLENARASIPURA TALUK
KASABA HOBLI
PADUVALAHIPPE
HASSAN PADULAHIPPE
KARNATAKA - 573 211.
ALSO AT:
83, "SHIVASMITHA"
RANOJI RAO ROAD
BASAVANAGUDI
BENGALURU - 560 004.
... PETITIONER
(BY SRI PRABHULING K.NAVADGI, SR.ADVOCATE A/W
SRI ARUN G., ADVOCATE)
AND:
STATE BY CID POLICE
BENGALURU 560 001
2
(INVESTIGATED BY
SPECIAL INVESTIGATION TEAM
CID, BENGALURU)
(REPRESENTED BY
SPECIAL PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU)
... RESPONDENT
(BY PROF. RAVI VARMA KUMAR, SPL.PP A/W
SRI B.N.JAGADEESHA, SPL.PP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 438 OF
CR.P.C., (482 OF BNSS) PRAYING TO DIRECT THE RESPONDENT
POLICE TO RELEASE THE PETITIONER/ACCUSED NO.1 ON BAIL IN
THE EVENT OF HIS ARREST BY SPECIAL INVESTIGATION TEAM
CID, BENGALURU IN CR.NO.3/2024 OF CYBER CRIME P.S., CID,
BENGALURU FOR THE OFFENCE P/U/S 354(A), 354(B), 354(D) AND
506 OF IPC AND SEC.66E AND 67 OF I.T ACT 2008 PENDING ON
THE FILE OF THE XLII ADDL.C.M.M AT BENGALURU BY ALLOWING
THE ANTICIPATORY BAIL PETITION FILED UNDER SEC.438 OF
CR.P.C.
THIS CRIMINAL PETITION HAVING BEEN HEARD AND
RESERVED FOR ORDERS ON 19.09.2024, COMING ON FOR
PRONOUNCEMENT THIS DAY, THE COURT MADE THE FOLLOWING:-
3
CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
The petitioner/accused No.1 in Crime No.3 of 2024 registered
for offences punishable under Sections 354A, 354B, 354D and 506
of the IPC and Sections 66E and 67 of the Information Technology
Act, 2000 is knocking at the doors of this Court seeking anticipatory
bail under Section 438 of the Cr.P.C., for it having been turned
down by the LXXXI Additional City Civil and Sessions Judge,
Bengaluru in Criminal Miscellaneous No.6387 of 2024.
2. Heard Sri Prabuling K. Navadgi, learned senior counsel
appearing for the petitioner and Prof Ravi Varma Kumar, learned
senior counsel and Special Public Prosecutor appearing for the
respondent.
3. Facts, in brief, germane are as follows:
The subject crime is registered on a complaint filed by the
victim, XXXXX on 10-06-2024. The allegation in the complaint
4
is that the victim intended to get her son admitted to a prestigious
school in Hassan and in that regard had sought the assistance of
the petitioner/accused No.1 who was then a Member of Parliament
from Hassan Constituency. It is said that the petitioner had taken
the victim's Mobile number and used to call her from different
numbers and had also called her through video call and prevailed
upon her to disrobe herself and get naked in a video call. It is said
that she had resisted and on such resistance the petitioner has
threatened her with dire consequences. Due to such threatening
she disrobed herself when she was on a video call and repeated the
act several times. Looking at the disrobe victim, it is alleged that
the petitioner used to masturbate himself. Later on 21-04-2024 it is
the allegation that she came to know of four photographs pertaining
to the accused had gone viral in social media in which she was seen
in intimate positions. Based upon the said complaint, on 10-06-
2024 a crime comes to be registered in Crime No.3 of 2024 for the
aforesaid offences. On registration of the crime and commencement
of investigation, the petitioner seeks grant of anticipatory bail under
Section 438 of the Cr.P.C. The said petition comes to be rejected by
an order of the concerned Court dated 24-07-2024. Rejection of the
5
said petition seeking anticipatory bail has driven the petitioner to
this Court in the subject petition seeking grant of anticipatory bail.
4. The learned senior counsel appearing for the petitioner
Sri Prabhuling K. Navadgi would seek to contend that the
complainant in the case at hand is a person who is known to the
petitioner. In the month of October, 2019 she is said to have
approached the petitioner seeking help to put her son into a school.
Five years passed by and the complaint is registered after 5 years
of the alleged acts. If the acts that were alleged were to be true or
forced upon, the victim ought to have registered the crime
immediately; not waited for 5 long years and then registered the
crime on the ground that on 21-04-2024 she comes to know of four
images involving the petitioner had gone viral and in one of the
pictures she was shown with the petitioner. The victim twines the
story that her husband informed her about the picture and fearing
disturbance in the family she registered the complaint. The learned
senior counsel would emphasize on the fact that delay would vitiate
entire proceedings and would seek grant of anticipatory bail, as the
6
offences alleged are punishable with maximum punishment of 7
years.
5. Per contra, the learned Special Public Prosecutor Prof. Ravi
Verma Kumar would refute the submissions of the learned senior
counsel for the petitioner contending that it is not only the offence
that has to be looked into while considering a petition seeking
enlargement on bail or grant of anticipatory bail, but the propensity
of the petitioner indulging in repeated acts or potential threat to the
witnesses should also be looked into, at the time of enlargement on
bail or grant of anticipatory bail. The Special Public Prosecutor
would seek dismissal of the petition.
6. I have given my anxious consideration to the submissions
made by the respective learned senior counsel and have perused
the material on record.
7. The afore-narrated facts are not in dispute. The petitioner
seeks enlargement on bail before the concerned Court on the score
that the offences alleged are not so grave and no heinous crime or
7
offence punishable with imprisonment beyond seven years is
committed. The concerned Court rejects the application of the
petitioner seeking anticipatory bail on the following reasons inter
alia:
"..... .... ....
13. By looking in to the aforesaid judgment, modesty can
be defined as quality of being modest; and in relation to
woman, "womanly propriety of behaviour; scrupulous chastity of
thought, speech and conduct." It is the reserve or sense of
shame proceeding from instinctive aversion to impure or coarse
suggestions. As observed by Justice Patterson in Rex v.
James Llyod, (1876) 7 C & P 817. When the aforesaid ratio is
applied to the case on hand, it would definitely indicate that
modesty is an attribute associated with female human beings as
a class. It is a virtue which attaches to a female owing to her
sex. In the judgment rendered above, Hon'ble Apex Court has
also held that an act of pulling a women, removing her saree,
coupled with a request for sexual intercourse, is such as would
be an outrage to the modesty of a woman.
14. In the instant case repeatedly the victim/ prosecutrix
has stated that she was pressurized by the petitioner to get
herself disrobed and after recording the same he had
continuously threatened her of pressurize her to commit similar
act. The complaint averments also indicate that he had made
suggestions to have carnal intercourse with her. Under the
circumstances, the submissions of the learned SPP with respect
to attracting of provision of Section 354(B) of IPC is appropriate
at this juncture. Even otherwise, when the entire materials are
carefully appreciated, it indicates an outrageous act is alleged to
have been committed by the petitioner herein. Once again at
the cost of repetition it is made clear that the Court is not
expressing any opinion with respect to merits or demerits of the
case. However, an endeavor is made only to ascertain the
existence or otherwise of prima facie materials. Admittedly, the
prosecutrix had tendered her statement under Section 161 of
Cr.P.C., and her statement also came to be recorded under
8
Section 164 of Cr.P.C. On perusal of the CD files furnished by
the prosecution it indicates that her statement recorded under
Section 164 of Cr.P.C., is similar to that of her written
information. All these aspects clearly indicate of existence of a
prima facie case against the petitioner herein. Though it may be
argued that the offences alleged are not punishable with life or
with death, in my humble opinion that the act committed with
respect to circulating of the obscene/nude pictures of the
petitioner and also that of other women is an outrageous act,
for which entire society has to bow down their head in shame.
That apart the Court has also considered the other contentions
which have been urged by the learned SPP by pointing out the
political backing which the petitioner is enjoying and also the
question of flight risk. The said submissions seem to be
justifiable and also the authorities which has been relied upon
by the learned SPP are applicable to the case on hand.
Accordingly, I do not have any hesitation to hold that the points
for consideration are to be answered in the Negative.
15. Point No.2: In view of my answer to point No.1, I
proceed to pass the following:
ORDER
The bail application filed U/Sec.438 of Cr.P.C., by the
petitioner - Sri Prajwal Revanna is hereby dismissed."
The complaint so registered by the victim assumes certain
significance for consideration of the present petition. It reads as
follows:
"ಇಂದ
XXXXX
ಾ ಯ 42 ವಷ
XXXXXX
XXXXXX
ಸತ ಮಂಗಲ, ಾಸನ
ರವ ೆ,
ಮುಖ ಸರು
ಎ .ಐ.!.
".ಐ.#. $ೆಂಗಳ&ರು
'ಾನ (ೆ
)ಾನು XXXXX ಾಸನದ*+ ನನ, ಕುಟುಂಬ0ೊಂ2 ೆ 3ಾಸ3ಾ4ರು5ೆ6ೕ)ೆ. ಅ9ೊ:ೕಬ; 2019
ರ*+ ನನ, ಮಗನನು, <ಾ=ೆ ೆ >ೇ ಸಲು ನನ, ?=ೆ+ಯ ಸಂಸದ(ಾದ ಪ ಜBC (ೇವಣE ರವರನು, ಸ ಾಯ
9ೇಳಬಹು0ೆಂದು ಅವರನು, $ೇ! 'ಾ#ದನು. ಆ ಸಂದಭ ದ*+ ಪ ಜBC (ೇವಣE ರವರು ಸ ಾಯ
'ಾಡುವJ0ಾ4 KL" ನನ, M$ೈC ನಂಬರನು, 5ೆ ೆದು9ೊಂಡರು.
ನಂತರ ಪ ಜBC (ೇವಣE ರವರು ಆ ಾಗ ಅವರ 9035544484, 9353660938, 9972005657,
94481752, 9632385691 ¨ÉÃgÉ ¨ÉÃgÉ OೕP ನಂಬ;ಗLಂದ ನನ ೆ OೕP 'ಾ#
'ಾತ)ಾ#ಸುK6ದQರು. ಾ ೆ ಒಂದು 2ನ OೕP 'ಾ# 'ಾತ)ಾಡು5ಾ6 S#Tೕ 9ಾC 'ಾಡು5ೆ6ೕ)ೆ
"ೕU 'ಾಡು ಎಂದು ೇL OೕP ಕV 'ಾ# S#Tೕ 9ಾC 'ಾ# 'ಾತ)ಾಡು3ಾಗ ಅವರು
ನನ ೆ Wನ, ಪಕXದ*+ Yಾರೂ ಇಲ+3ಾ ಎಂದು 9ೇLದರು. ಆಗ )ಾನು Yಾರು ಇಲ+ ಎಂದು ೇL0ೆ ಆಗ
ಅವರು ನನ ೆ ಬZೆ:ಗಳ£ÀÄß [\] ನಗ,3ಾಗುವಂ5ೆ ೇLದರು. ಆಗ)ಾವJ $ೇಡ ಆ ೕKಯ=ೆ+=ಾ+ ಎಂದು
ೇL0ೆ ಆದರು ಅವರು [ಡ0ೆ ನನ,ನು, ಒ5ಾ6^"ದರು. ಮ5ೆ6 ಪ ಜBC (ೇವಣರು ನನ ೆ $ೇ(ೆ OೕP
ನಂಬ;ಗLಂದ ಪ0ೇ ಪ0ೇ S#Tೕ 9ಾC 'ಾ# 'ಾತ)ಾಡುK6ದQರು.
ಆಗ ನನ ೆ ಬZೆ: [\] ನಗ,3ಾ4 5ೋ ಸುವಂ5ೆ ಒ5ಾ6ಯ 'ಾಡುK6ದQರು. ಆಗ )ಾನು
$ೇಡ3ೆಂದರೂ 9ೇಳ0ೇ ಈ Sಷಯ ನ`aಬbರ=ೆ+ೕ 'ಾತ ಇರುತ60ೆ. Yಾ ಗೂ ೊ5ಾ6ಗುವJ2ಲ+ ಎಂದು
ನನನು, ಒ5ಾ6^"ದರು ಆಗ ನನ ೆ Sc^ಲ+0ೇ ಅವರು ೇLದಂ5ೆ S#Tೕ 9ಾCನ*+ ನನ, ಬZೆ: [\]
ನಗ,3ಾ4ರು5ೆ6ೕ)ೆ. ಆ ಸಂದಭ ದ*+ S#Tೕ 9ಾCನ*+ ನನ ೆ ಾ ೆ ನಗ,3ಾ4 ಇರುವಂ5ೆ ೇL ಪ ಜBC
(ೇವಣE ರವರು S#Tೕ 9ಾCನ*+dೕ ಹಸ6 eೖಥುನ 'ಾ#9ೊಂಡರು.
ನಂತರ ಪ ಜBC (ೇವಣE ಆ ಾಗ ಮ5ೆ6 ಮತು6 S#Tೕ 9ಾC 'ಾ# ನನ,ನು, ಮ5ೆ6 ನಗ,3ಾ4
S#Tೕ 9ಾCನ*+ ಬರ$ೇ9ೆಂದು #'ಾ ಂg 'ಾಡುK6ದQರು. )ಾನು $ೇಡ3ೆಂದರೂ [ಡ0ೆ ಬಹಳ
ಒ5ಾ6ಯ 'ಾಡುK6ದQರು. ಅW3ಾಯ 3ಾ4 ಮ5ೆ6 S#Tೕ 9ಾCನ*+ ಅವರು ೇLದಂ5ೆ
9ೇಳ$ೇ9ಾ^ತು. )ಾನು ಬZೆ: [\] ನಗ,3ಾ4 Wಂತು9ೊಂhಾಗ ಪ ಜBC (ೇವಣE ಹಸ6 eೖಥುನ
'ಾ#9ೊಳijK6ದQರು ಅವರು ಸಂಸದ ಮತು6 ಪ kಾವ<ಾ* ವ l6Yಾ4ದQ ಂದ ಒಪm2ದQ(ೆ ಏನ
'ಾಡು5ಾ6(ೋ ಎಂದು ೆದ ಈ 9ೆಲಸ9ೆX ಒom9ೊಂhೆ ಪ ಜBC (ೇವಣE ರವರು ನನ,ನು, ಇಬb(ೆ
ಎಲ+ದದರೂ ೊರ ೆ ೊ ೋಣ3ೆಂದು ಆ ಾಗ ಕ(ೆಯುK6ದQರು.
ಆದ(ೆ )ಾನು ೆದ 9ೊಂಡು ೋಗ*ಲ+ ಅ0ಾದ ಮ5ೆ6 9ೆಲ 2ನಗಳ ನಂತರ ಮ5ೆ6 S#Tೕ
9ಾCನ*+ ನಗ,3ಾಗುವಂ5ೆ #'ಾ ಂg 'ಾ#ರು5ಾ6(ೆ.
ಆಗ )ಾನು ಒಪm20ಾQಗ ನನ, ನಗ, \ತ ಗಳi S#Tೕಗಳ >ೇ3ೆ 'ಾ#9ೊಂ#ರುವJ0ಾ4
Wೕನು ಒಪm2ದQ(ೆ ಅವನು 3ೈರC 'ಾಡುವJ0ಾ4 ೆದ "ದರು. ಆಗ )ಾನು ೆದ 9ೊಂ#ರುವ ಅವರ
#'ಾ ಂ#ನಂ5ೆ S#Tೕ 9ಾCನ*+ ಬZೆ: [\ ನಗ,pಾಗುK60ೆQ. ಇ0ೇ ೕK ಹಲ3ಾರು $ಾ ನನ,ನು,
ೆದ " S#Tೕ 9ಾCಗಳ*+ )ಾನು ಬZೆ: [\] ನಗ,pಾಗುವಂ5ೆ 'ಾ#ದುQ ಾ ೆ )ಾನು ನಗ,pಾ4
Wಂ5ಾಗ ಪ ಜBC (ೇವಣE ಹಸ6 eೖಥುನ 'ಾ#9ೊಳijK6ದQರು. ಪ ಜBC (ೇವಣE ರವರು S#Tೕ 9ಾC
ನ*+ ನನ, OೕZೋ S#Tೕ 5ೆ ೆದು9ೊಂ#ದQರು ಎಂದು ನನ ೆ ೊK6ರ*ಲ+ ನನ, ಅನುಮK ಇಲ+0ೇ ಈ
ಪZೋ S#Tೕಗಳನು, 5ೆ ೆ2ರು5ಾ6(ೆ.
ಇದ ಂದ ನನ ೆ ತುಂ$ಾ 'ಾನ"ಕ qಂ>ೆYಾ4 )ೊಂದು ೋ40ೆQ. )ಾನು ಈ Srಾರ ನನ,
ಗಂಡW ಾಗ*ೕ ಇ)ಾ, ೋ ೊ5ಾ64 [ಡುತ60ೋ ಎಂದು ಭಯದ*+ Yಾವಗಲೂ ಇರುK60ೆQ. ನಂತರ
ನನ ೆ ಈ ಪ ಜBC (ೇವಣE >ಾಕಷು: ಮqpೆಯರ sೊ5ೆ ಇ0ೇ jÃw ನhೆದು9ೊಂಡು ಅವರನು, qಂ>ೆ
'ಾ# (ೇವಣE OೕP 'ಾ#0ಾಗ "ೕU 'ಾಡ*ಲ+. ಅ0ಾದ eೕ=ೆ ಪ ಜBC (ೇವಣE ನನ ೆ OೕP
'ಾಡ*ಲ+.
2)ಾಂಕ : 21/04/2024 ರಂದು ಪ ಜBC (ೇವಣEW ೆ ಸಂಬಂc"ದ )ಾಲುX OೕZೋಗಳi
3ೈರC ಆ4ದುQ, ಅದರ*+ ನನ, ಒಂದು tೕZೋ ಸಹ OೕZೊಗಳi 3ೈರC ಆ4ದುQ ಅದರ*+ ನನ, ಒಂದು
tೕZೋ ಸಹ ಇರುತ60ೆ ಎಂದು ನನ, ಗಂಡ ನನ ೆ OೕP 'ಾ# ೇLದಂ5ೆ ಆಗ ನನ ೆ ತುಂ$ಾ
ಭಯ3ಾ4 ನನ, ಸಂ>ಾರ ಾಳಗುತ60ೆಂದು ತುಂ$ಾ ೆದ 0ೆ. ಮ5ೆ6 2)ಾಂಕ : 22/04/2024 ರಂದು ನನ,
ಗಂಡ ನನ ೆ ನನ, OZೋ ಮK6ತರ OೕZೋಗpೆ& ಂ2 ೆ >ಾ'ಾ?ಕ sಾಲ5ಾಣಗಳ*+
ಹ 0ಾಡುK60ೆdಂದು KL" ಅದರ "XP <ಾVಗಳನು, ನನ ೆ ಕಳiq"ದರು )ಾನು ಅದನು, )ೋ#0ಾಗ
ಅದು )ಾನು ಮತು6 ಪ ಜBC (ೇವಣEನ OZೋ ಆ4ರುತ60ೆ. ಆಗ )ಾನು ತುಂ$ಾ ೆದ 9ೊಂಡು ನನ,
ಗಂಡW ೆ Sಷಯ ೊ5ಾ64ದQ ಂದ )ಾನು ನನ, ಗಂಡನ ಎದು ನ=ೆ+ೕ ಪ ಜBC (ೇವಣEನ 96321385691
OೕP ನಂಬ; ೆ 9ಾC 'ಾ# ಏ9ೆ ನನ, $ಾಳನು, )ಾಶ 'ಾ#0ೆdಂದು ಪ v,"0ೆ. ಆಗ ಪ ಜBC
(ೇವಣE ನನ ೆ ಆ OೕZೋಗಳi ತನ, S(ೋcಗಳi 'ಾ#ರುವ ಸಂಚು ಅವJ Wಜ3ಾದ OೕZೋಗಳ*+
ಮತು6 5ಾ)ೆ ನನ, ಮ)ೆ ೆ ಬಂದು Sವರಗಳನು, KLಸುವJ0ಾ4 ೇLರು5ಾ6(ೆ.
ನನ, ನಗ, OZೋವನು, ನನ, ೇ ಬುx Spಾಸ ನನ, ೆಸರು ಮತು6 Sವರಗpೆ& ಂ2 ೆ,
ಎ#V 'ಾ# 3ೈರC 'ಾಡ=ಾ4ರುತ60ೆ. ಇದ ಂದ ನನ, ಕುಟುಂಬದವರು ನನ, ಪ ಚಯSರುವ
ಎಲ+ ಗೂ Sಷಯ ೊ5ಾ64 >ಾ'ಾ?ಕ sಾಲ5ಾಣದ*+ ಹ 0ಾ#ದQ ಆ OೕZೋಗಳನು, ಅವ(ೆಲ+ರೂ
)ೋ#ರು5ಾ6(ೆ. ಇದ ಂದ ನನ, ಬದು9ೇ )ಾಶ3ಾ4ರುತ60ೆ. ಇದ ಂದ ನನ ೆ ಬzÀÄಕು $ೇಸರ3ಾ4
ಆತaಹ5ೆ 'ಾ#9ೊಳj$ೇಕು ಎಂದು Kೕ'ಾ W"0ೆQ. ನನ,ನು, ಮ)ೆಯವರು ತhೆದು
ಸ'ಾyಾನಪ#"ದರು.
ಅ0ಾದ ನಂತರ ಪ ಜBC (ೇವಣE S0ೇಶ9ೆX ೋಗುವ ಎರಡು 2ನಗಳ ಮುಂrೆ ನನ ೆ
ಸಂಬಂc"ದ ಒಂದು ನಗ, OZೋ >ಾ'ಾ?ಕ sಾಲ5ಾಣದ*+ 3ೈರC ಆ4ರುತ60ೆ. ಆ OZೋವನು,
lರz ಶರ{ ಮತು6 o ೕತಂ ೌಡ ರವರ 3ೈರC 'ಾ#"ರು5ಾ6(ೆಂದು ಎಲ+ರೂ 'ಾತ)ಾಡುK6ದQರು.
2)ಾಂಕ : 25/04/2024 ರಂದು ಮyಾ ಹ, 2 ಗಂZೆ ೆ )ಾನು ಪವ; !S )ೋಡುK6ರುವ
ಸಮಯದ*+ !.S.ಯ*+ 3.30 9ೆX ಪ ಜBC (ೇವಣE ೆP hೆ}U Srಾರ ಪ >ಾರ3ಾ4ತು6. Sಷಯ KLದು
)ಾನು ೆದ ಪ ಜBC (ೇವಣEನ ಅ0ೇ OೕP ನಂಬ; ೆ 9ಾC 'ಾ# 9ೇL0ೆ. ಆಗ ಪ ಜBC (ೇವಣE
5ಾನು 9ೋV Wಂದ >ೆ:ೕ ತಂ2ರುವJ0ಾ4 ಾ ಾ4 Sಷಯ ಪ >ಾರ3ಾಗುವJ2ಲ+ Wೕ)ೇನು ಭಯ
ಪಡ$ೇಡ ಎಂದು KL"ರು5ಾ6(ೆ. ಆದ(ೆ ಅವರ 'ಾತು ಸುpಾj4ದುQ ಆ 2ನ ಮyಾ ಹ, 3.30 9ೆX ಪವ;
!.Sಯ*+ ನನ, OೕZೋ ಮೂಲಕ $ಾ+x 'ಾ# ಪ >ಾರ 'ಾ#ರು5ಾ6(ೆ.
ಅ0ಾದ ನಂತರ ಪ ಜBC (ೇವಣE ಬಂಧನ3ಾಗುವ ಮೂರು 2ನಗಳ ಮುಂrೆ 2)ಾಂಕ :
28/05/2024 ರಂದು ನನ ೆ ಸಂಬಂc"ದ )ಾಲುX ನಗ, tೕZೋಗಳi ಮತು6 S#Tೕಗಳi ಪJನ:
>ಾ'ಾ?ಕ sಾಲ5ಾಣದ*+ 3ೈರC ಆ4ರುತ60ೆ. ಆ OೕZೋಗಳನು, lರz, ಶರ{ ಮತು6 o ೕತಂ ೌಡ
ರವರು 3ೈರC 'ಾ#"ರು5ಾ6(ೆಂದು ಎಲ+ರೂ 'ಾತ)ಾಡುK6ದರು.
ಈ ಬ ೆ• )ಾನು ದೂರು Wೕ#ದ(ೆ ಇವ(ೆಲ+ರೂ (ಾಜlೕಯ ಪ kಾSಗpಾ4ರುವJ2ಂದ ನನ, ಮತು6
ನನ, ಕುಟುಂಬ9ೆX ಏ)ಾದರೂ 5ೊಂದ(ೆ [ಡು5ಾ6(ೆ ಎಂಬ ಭಯ2ಂದ )ಾನು ಕಂ ೆ+ೕಂV Wೕ#ರ*ಲ+. 2)ೇ
$ಾ ಪJನ: ನಗ, OZೋ S#Tೕ 3ೈರC ಆ4ದQ ಂದ )ಾನು ಈ ಬ ೆ• ದೂರು Wೕಡ$ೇ9ೆಂದು
Kೕ'ಾ W" ದೂರು WೕಡುK6ದುQ )ಾನು S#Tೕ 9ಾCನ*+ 'ಾತ)ಾಡು3ಾಗ ನನ ೆ ಇಷ:Sಲ+2ದQರೂ
ನನ,ನು, ಒ5ಾ6ಯ 'ಾ# S#Tೕ 9ಾCನ*+ ಬZೆ: [\] ನನ, ನಗ, 0ೇಹವನು, 5ೋ ಸುವಂ5ೆ ಒ5ಾ6ಯ
'ಾ# ಅW3ಾಯ 3ಾ4 )ಾನು S#Tೕ 9ಾCನ*+ ಬZೆ: [\] ನಗ,3ಾ4 ನನ, ನಗ, 0ೇಹವನು,
5ೋ "0ಾಗ OZೋ S#Tೕಗಳನು, 5ೆ ೆದು9ೊಂಡು $ಾ+x eೕC 'ಾ# qಂ>ೆ 'ಾ# ನನ, 'ಾನ
ಕpೆದು ನನ, ಬದುಕು )ಾಶ 'ಾ#ದ ಪ ಜBC (ೇವಣE ಾಗೂ ನನ, ಾಗೂ ಇತರರ ಬದುಕು
ಾpಾಗುವJ0ೆಂದು KLದೂ 'ಾನಭಂಗ9ೆX ಸಮ)ಾದ ಅಪ(ಾಧ3ೆಂದು KL2ದQರೂ ನನ, ಾಗೂ ಇತರರ
ಬದುಕು )ಾಶ 'ಾಡುವ ಉ0ೆQೕಶ2ಂದ $ೇ9ೆಂ0ೇ lರz, ಶರ{, o ೕತಂ ೌಡ ರವರುಗಳi >ಾ'ಾ?ಕ
sಾಲ5ಾಣಗಳ*+ ನಗ, OೕZೊ S#Tೕಗಳನು, 3ೈರC 'ಾ#" ಅಪ(ಾಧವನು, 'ಾ# ನನ, ಾಗೂ
ನನ, ಕುಟುಂಬದ 'ಾನ ಹ(ಾ? ೆ 9ಾರಣ(ಾ4ರು5ಾ6(ೆ.
ಆದQ ಂದ ಇವರುಗಳ eೕ=ೆ ತ•ಣ 9ಾನೂನು ಕ ಮ 5ೆ ೆದು9ೊಂಡು ತW‚ೆ ೆ ಒಳಪ#" ನನ ೆ
ಮತು6 ನನ, ಕುಟುಂಬ9ೆX )ಾ ಯ ಾಗೂ ರ•ƒೆ 9ೊಡ$ೇ9ೆಂದು 9ೋ 9ೊಳij5ೆ6ೕ)ೆ.
ಇಂK ತಮa S<ಾB",
ಸq/- XXXX."
The narration of the complaint is in minute details of the acts
performed by the petitioner or sought to be performed by the
complainant. Though the offence punishable in the case at hand is
not one of rape, but it is outraging the modesty of a woman. The
complaint averments indicate that the petitioner on several
occasions forced or sought to unleash his carnal desire.
8. The statements recorded under Section 161 of the Cr.P.C.,
as also under Section 164 of the Cr.P.C., which form part of the
charge sheet now filed, would not enure to the benefit of the
petitioner for grant of anticipatory bail, notwithstanding the fact
that the offences alleged are as afore-quoted and regular bail
application of the petitioner has been turned down both by the
concerned Court and by this Court in Criminal Petition No.6401 of
2024. The reasons so rendered by the concerned Court to deny
grant of anticipatory bail would become equally applicable for
consideration of the case of the petitioner in the subject petition,
which would undoubtedly lead to its dismissal.
9. For the aforesaid reasons, the petition seeking anticipatory
bail stands rejected.
Sd/-
(M. NAGAPRASANNA)
JUDGE
Bkp
CT:MJ
