MANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/ accused under Section 439 of Cr.P.C. seeking bail in Crime No.192/2019 of Kushtagi Police Station for the offence punishable under Sections 363 , 376 of I.P.C. and Sections 4 and 6 of POCSO Act, 2012 (Spl.S.C.(POCSO) No.55/2019).

(2.) The facts briefly stated in the petition are that on the complaint filed by father of the victim namely Kanthibasappa, the police have registered the case. The allegations are that on 02.10.2019 complainant's daughter-Shivaleela was not found at home. On enquiry, it was learnt that the accused-Manjappa had kidnapped his daughter at the instigation of his parents. On registering the complaint, the police have conducted the investigation and filed charge sheet for the offences punishable under Section 363 , 376 IPC and Section 4 and 6 of POCSO Act. The accused was arrested on 06.10.2019. The bail petition was filed before the Sessions Court was rejected.

(3.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State and perused the records.