KRISHNA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C seeking regular bail of the petitioner in Crime No.193/2019 registered by Girinagar Police Station, Bengaluru, for the offence punishable under Sections 363, 366 and 376 of IPC and Sections 5(l) and 6 of the POCSO Act..

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent- State.

(3.) The factual matrix of the case is that the father of the victim girl - Monisha, aged about 16 years studying in Bharath Matha Women's College in 1st PUC, lodged a complaint on 29.11.2019 alleging that as usual, she used to go to college and return. That on 28.11.2019 she went to college at about 8.00 a.m. and she did not return. Thereafter, he made enquiries with her friends, she did not attend the college and also she did not return to home. Hence, he has lodged the missing complaint and the same is registered in Crime No.193/2019. The case is registered for the offence punishable under Section 363 of IPC. Thereafter, investigation was conducted and victim was traced along with this petitioner and in the Crime No.193/2019 added the other offences punishable under Sections 366 and 376 of IPC and Sections 5(l) and 6 of POCSO Act, 2012.