MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Section 439 Cr.P.C. praying to release him on bail in Crime No.189/2018 of Kukkeri Police Station for the offences punishable under Section 376 IPC and Sections 4 and 6 of POCSO Act.

(2.) I have heard Sri K.Anand Kumar, learned counsel for the petitioner virtually and Sri Divakar Maddur, learned HCGP for the respondent State.

(3.) The victim has filed a complaint alleging that she was studying in PUC-I Year Arts in S.K. College, Hukkeri and the petitioner-accused used to follow her by telling that he loves her. The petitioner-accused took her to some places for wandering and on noticing the same, the members of the family of the victim warned him, but he did not stop the same and continued his affair with her. In the first week of September, the petitioner-accused asked the victim to come to his house to talk something and accordingly she went to his house at about 12.30 p.m. At that time, except the petitioner-accused, there was nobody else in the house. The petitioner-accused talked with her for sometime and had a physical contact with her for two times and subsequently after lapse of three days, again he called her to his house and again had a physical contact with her. Later, he requested the victim not to disclose anything to anybody. It is alleged that on 11.10.2018 at about 4.00 p.m., she left the house of her parents and in this regard a complaint came to be filed by her parents. After filing of the complaint, the police secured her, but as she was not ready to go with her parents, she was sent to Women Health Care Centre at Belagavi. On repeated enquiry made by the said Organization, she revealed all the facts and a complaint has been registered.