MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State.

(2.) This petition is filed by accused No.1 in Crime No.26/2020 of Yelahanka New Town police station. The investigation is completed and chargesheet has been filed for the offences punishable under Sections 363 and 366A of IPC.

(3.) The case of the prosecution in brief is that on 30.01.2020 at about 5.30 p.m the petitioner by inducing the minor victim girl aged about 14 years kidnapped her and took her to his house situated in Chaparlapalli Village, Ananthapuram District, Andhra Pradesh and detained her till 01.02.2020 and thereby committed the chargesheeted offences.