BASAVARAJ S/O BHIMARAYA NAIKODI @ RAIKODI Vs. STATE

JUDGEMENT

(1.) The present petitioners who are accused Nos.2 to 4 in Crime No.164/2019 of respondent/complainant police station which complaint is registered for the offences punishable under sections 354, 504, 506, 509 read with section 34 of Indian Penal Code (hereinafter for brevity referred to as 'IPC') and sections 8 and 12 of Protection of Children from Sexual Offences Act, 2012 (hereinafter for brevity referred to as 'POCSO Act') have filed this petition seeking the relief of anticipatory bail under section 438 of Code of Criminal Procedure.

(2.) The complainant claiming herself to be a girl student of aged 15 years has alleged in her complaint that while she travelling from house to school, accused No.1 follows her regularly, teases her by using filthy language and also causes harassment to her. She further alleges despite advising him through her parents, he has not mend his behavior. The complainant has further stated that on 18.10.2019, accused No.1 under the influence of liquor approached her and put threat to her, stating so she has requested to take action against accused No.1 - Pramod @ Pamya S/o Bhimaraya Naikodi and the present petitioners.

(3.) The learned counsel for the petitioners submits that the entire complaint is totally silent about any allegation against the present petitioners. Merely because the petitioners are the brother and parents of accused No.1, their names have been reflected in the complaint. Thus, they deserve to be enlarged on anticipatory bail.