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Judgment
Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent.
The respondent-Police have registered the FIR against the petitioner/accused in their Crime No.205/2016 in respect of offences punishable under Sections 354(A), 354(B) and 504 of IPC.
The allegation is, on the night of 10.11.2016 at 10.00 p.m., the petitioner was found lurking in the house of mother-in-law of the complainant; on seeing the complainant, he abused her filthily, pushed her to the ground and molested her. On hearing her scream, her husband and father-in-law came to the spot and her mother-in-law disappeared. Thereafter, they pushed him out of the house. Though, the incident occurred at 10.30 p.m., after discussing with the villagers, the complainant lodged the complaint in the police station at 11.30 a.m., on 11.11.2016.
The learned counsel for the petitioner submits that the complainant was married 4 years back, while she and her husband were still minors and the petitioner being a journalist and social activist made his effort to prevent the child marriage. That is how there was strained relationship between him and the family of the complainant. In fact, he was assaulted at 10.00 p.m on 10.11.2016 by the husband of the complainant and his friend Umesh. They brutally assaulted him and caused severe head injury. He was taken to Nagamanagala General Hospital in unconscious condition, from there to Adichunchanagiri Hospital at Mandya and thereafter, to NIMHANS, Bangalore and he underwent surgery. After gaining consciousness, he attempted to contact the Police to lodge a complaint. The complainant and her family members assuming that he may die due to head injury as a measure to safeguard themselves, have lodged present complaint against him.
The copy of the medical records in support of the above contention is also produced. Perused the copies of the documents produced by the petitioner in support of his contention.
Having regard to the above circumstances, there is no impediment to allow the petition.
Accordingly, petition is allowed. Petitioner is granted anticipatory bail in Crime No.205/2016 registered by the respondent-Police, for a period of three weeks.
Within the above period, he shall surrender before the concerned Court and move for regular bail.
Until disposal of the bail petition, this order will be in force.
In the event of his arrest within the above period, he shall be released on bail on executing a self bond for a sum of Rs.50,000/- with one surety for the likesum.