RAJAPPA S/O ERAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners - Accused Nos.2 and 3 under Section 438 of Cr.P.C to enlarge them on anticipatory bail in Crime No.172/2020 of Ajjampura police station for the offences punishable under Sections 363 , 366 , 376(1) , 342 , 114 , 120(B) read with Section 34 of IPC and also under Section 4 of the POCSO Act and also under Sections 9 and 10 of the Child Marriage Act and Section 67 of the Information Technology Act.

(2.) I have heard the learned counsel Sri. Chandrashekar R.P for petitioners-accused Nos.2 and 3 by virtual hearing and learned HCGP Sri.B.G. Namitha Mahesh appearing for the respondent-State.

(3.) The genesis of the case of the prosecution are that a missing complaint was registered alleging that the victim was aged about 17 years and on 30.06.2020 at about 5:30 p.m., the daughter of the complainant was not found in the house, they made a search and enquiries with the relatives and friends and a missing complaint was registered. Later on, they came to know that the victim has been kidnapped by accused No.1 and taken to Bengaluru and when they were proceeding in a car near Annapoorneshwari Nagar Police Station, the said car was intercepted and they found five male and a female in the said car and on enquiry, they found that the girl had been kidnapped and on the basis of the said complaint, the further investigation has been completed and the charge sheet has been filed.