SAMUEL CHINNIAHN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned HCGP appearing for respondent No.1. Learned HCGP has not filed any statement of objections, but has orally opposed the petition. Respondent No.2 is duly served and unrepresented.

(2.) The application filed by accused Nos.1 and 2 for grant of bail has been dismissed by the Trial court by its order dated 24.10.2019. It is submitted that subsequently accused No.2 is enlarged on bail. The present petition is filed by accused No.1 for grant of bail under section 439 IPC.

(3.) The FIR was registered against the petitioner and others based on the complaint lodged by one Smt.Radha, Social Worker associated with a NGO by name "APSA Collaboration Organization". A reading of the complaint indicates that during the workshop conducted by her to create awareness among the children about the sexual harassment, she came to know that the petitioner herein was inappropriately touching the body of girl students studying in V Standard. According to her, she approached the parents of the victim girls and having confirmed that the petitioner has been involved in committing sexual offences against students, filed the complaint. The investigation was taken up. In the course of investigation, the petitioner herein was arrested and has been remanded to judicial custody.