MANSOOR ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/ accused No.1 under Section 439 of Cr.P.C. for granting bail in Crime No.56 of 2019 of Hanumasagar Police Station (Special Sessions Case (POCSO) No.33 of 2019 pending on the file of Principal District and Sessions/Special Judge, Koppal).

(2.) The facts briefly stated are that the complaint filed by the stepmother of the victim was registered at Porvorim Police Station (Goa State) and it was transferred to the Hanamasagar Police Station and the same was numbered as Police Station Crime No.56 of 2019 for the offence punishable under Sections 363 and 376 of IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012. After completion of the investigation the charge sheet was filed and it is registered as Special Case No.33 of 2019. Accused/petitioner was arrested on 10.06.2019. The bail petition filed before the Sessions Court has been rejected.

(3.) Heard the learned counsel for the petitioner, learned HCGP and perused the prosecution records.