HONNESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri. Sunil Kumar Patel for the petitioners in both the petitions as well as the learned HCGP for the respondent-State.

(2.) Petitioners in Crl.P.No.2807/2020 are accused Nos.2 and 3 and petitioners in Crl.P.2820/2020 are accused Nos.4 and 5 respectively. The petitioners are seeking regular bail in connection with Crime No.176/2020 of Sira Police Station registered for the offences punishable under Section 306 read with Section 34 of IPC, Sections 9 and 10 of Prohibition of Child Marriage Act, 2006 and Sections 8 and 12 of Protection of Children from Sexual Offences Act, 2012.

(3.) It is alleged by the prosecution that a minor victim girl who is none other than the daughter of accused Nos.2 and 3 was forcibly got married to accused No.1 on 26.04.2020. The victim girl being deeply hurt by the same, committed suicide by hanging in the house of her parents. The complaint was lodged by a Woman Supervisor on behalf of Child Development Project Officer, Sira.