BALARAJU @ BALAIAH S/O BALAIAH Vs. STATE OF KARNATAKA BY JAYAPURA POLICE STATION REPRESENTED BY S.P.P.

JUDGEMENT

(1.) HEARD both sides in respect of the anticipatory bail petition filed by accused No. 5, against whom a case is registered in Cr. No. 46/10 for the offences punishable under Sections 143, 448, 366A, 506 and 376 r/w 149 of IPC.

(2.) SUBMISSION of the Petitioner's Counsel is that, the entire allegations are only againstaccused Nos. 1 and 2 and even as per the statement of the girl in question, she was taken by accused Nos. 1 and 2 to Tamilnadu and the girl married accused No. 1 and two days later, the complaint came to be lodged implicating all the accused persons For the aforementioned.

(3.) IN the result, petition is allowed and the Petitioner is granted anticipatory bail, subject to the following conditions: