SUNIL Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C., praying to enlarge him on bail.

(2.) This is a successive bail application filed by the petitioner for the second time. In Criminal Petition No.200542/2020, this court by an order dated 16.09.2020 has passed an order acting on the memo filed by the petitioner, that the petition was dismissed as withdrawn, reserving liberty to the petitioner to file another petition. Therefore, for the second time, the petitioner has filed second bail petition.

(3.) It is the case of the prosecution that the victim-complaint is a minor girl aged 16 years and the petitioner were meeting frequently and talking and having close intimacy and developed love between them. It is further stated that the petitioner had proposed to marry the victim. But that would not materialize because of the parents of the victim refused to perform marriage. That on 23.05.2020, both the complainant and the victim went to Chitaguppa, Bidar District. Later, the victim had lodged a complaint before the Police under Section-363, 366(A), 343, 376(2)(n), of IPC and Sections-4 and 6 of POCSO Act.