KALLAYYA ISHWARAYYA PUJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Section 439 of Cr.P.C. seeking bail in Crime No.68/2019 of Mundgod P.S., pending in Special Case No.32/2019 on the file of Special Judge Court, Uttara Kannada, Karwar registered for the offence punishable under Section 325 of SC & ST (POA) Act and Sections 342 , 376 of IPC and 6, 8, 12 of Protection of Children from Sexual Offence Act, 2012.

(2.) The case of the prosecution is that on 07.04.2019 at about 1:30 p.m. in the afternoon, the victim was playing in the road near the house of the accused and the victim girl came crying and after enquiry the victim girl disclosed that the acused called her in to the house inducing to give money to purchase chocolate and made her to remove cloth and applied oil on his private parts and also the victim and committed sexual assault on her knowing that the victim was aged about 6 years and belong to SC and ST Caste. Thereafter, all of them went to the house of the accused and asked about the said fact, but the accused told that he has not done anything.

(3.) On registering the complaint, the police have conducted the investigation. The accused was arrested on 08.04.2019. The bail petition filed before the Special Court is rejected. The accused is in judicial custody till this day.