Suraj Kumar vs State Of Karnataka

Shivashankar Amarannavar, J

This petition is filed by accused No. 1 under Section 482 of BNSS praying to grant anticipatory bail in Crime No. 210/2025 of MICO Layout Police Station registered for offence under Sections 69, 351(3) 351(2), 352 and 115(2) of BNS.

Heard learned counsel for petitioner and learned HCGP for respondent - State.

Learned counsel for petitioner would contend that petitioner was in relationship with the victim for about 5 years. The victim went back to Dehradun. Thereafter she returned and having no job, the victim is trying to contact the petitioner. When petitioner did not received her calls, she filed a false complaint against the petitioner. The alleged contact between petitioner and the victim lady are consensual. Petitioner is still unmarried. Petitioner is ready to cooperate with the Police in investigation and abide by any terms and conditions to be imposed by this Court. With this, he prayed to allow the petition.

Per contra learned HCGP would contend that statement of the victim has been recorded under Section 183 of BNSS, wherein she has specifically stated the acts of this petitioner, cheating her and under the promise of marriage having sexual intercourse with her. The matter is under investigation and petitioner is required for custodial interrogation. With this, he prayed to reject the petition.

Having heard learned counsel for the parties the Court has perused the FIR, complaint and other materials placed on record.

The victim has filed the complaint. Age of the victim is 28 years. As per averments of the complaint, the victim is in contact with the petitioner from the year 2020. The victim had stayed in the house of the petitioner. The alleged act of sexual intercourse by the petitioner and the victim girl is submitted to be consensual. The offences alleged against the petitioner are not punishable either with death or imprisonment for life. Petitioner has undertaken to cooperate with the Investigating Officer in investigation and abide by any conditions to be imposed by this Court. There are no criminal antecedents of the petitioner.

Considering the above aspects, petitioner has made out case for grant of anticipatory bail with conditions.

In the result, the following;

ORDER

Petition is allowed. Petitioner is ordered to be released on bail in the event of his arrest in a Crime No. 210/2025 of MICO Layout Police Station subject to following conditions:

I. Petitioner shall voluntarily appear before the Investigating Officer within 15 days from this day and execute bail bond for a sum of Rs.1,00,000/- with one surety for the likesum to the satisfaction of the Investigating Officer.

II. Petitioner shall appear before the Investigating Officer whenever called for and cooperate for investigation.

III. Petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any Police officer or tamper with the evidence.

IV. In case of filing of chargesheet, petitioner shall appear before the trial Court regularly.