DEVARAJ JABBRAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioneraccused No.1 under Section 439 of Cr.P.C. to release him on bail in Crime No.150/2018 of Hennur Police Station for the offences punishable under Sections 363, 344, 366, 376, 506 of IPC and Sections 4 and 8 of POCSO Act.

(2.) I have heard the learned counsel Sri.K.Elangoran on behalf of Sri.Chandrahasa Rai B. for the petitioner- accused No.1 and the learned High Court Government Pleader Sri.R.D.Renukaradhya for the respondent-State. Though notice has been served to respondent No.2- complainant, there is no representation on behalf of the complainant.

(3.) The gist of the complaint is that the granddaughter of the complainant aged about 15 years came to her house about two months back and was staying with the complainant. Petitioner-accused No.1 who is none other than the relative of the complainant came to the house and was closely associated with the victim and in that light on 12.5.2018 at about 6.00 p.m. when the complainant had gone to work, he took the victim under the pretext of taking her to her parents house and has not returned to the house and subsequently enquiry has been made and a missing complaint has been filed.