MANIKANDAN R. Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government pleader appearing for the respondent - State.

(2.) PETITIONER is accused in Cr. No. 182/2015 on the file of the respondent - Ullal Police Station, for the offences punishable under Sections 376, 312, 313, 504 r/w Section 34 of IPC. Apprehending his arrest at the hands of the respondent Police he filed anticipatory bail application under Section 438 of Cr.P.C.

(3.) LEARNED counsel for the petitioner contends that a false case has been registered against the petitioner and he is innocent of the offences alleged. He contends being a consenting party the provisions of Section 376 of IPC cannot be attracted. There is delay of more than five years in lodging the complaint. The Complainant with an ulterior motive to wreak vengeance against this petitioner - accused had lodged the complaint. The petitioner undertakes to abide by any of the conditions that may be imposed by this court while granting the bail.