GOUTHAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being the accused in Crime No.88/2019 registered by the Koratagere Police for offences punishable u/s. 376 IPC, 1860 & Sec.6 of POSCO Act has presented this petition under section 439 of Cr.P.C., 1973, for seeking his enlargement from judicial custody by way of bail, his petition in Crl. Misc. 1112/2019 for the same purpose having been negatived by the learned III Addl. District & Sessions Judge at Tumakuru vide Order dated 30.11.2019.

(2.) After service of notice, the State has entered appearance through the Addl. Govt. Advocate.

(3.) Learned counsel for the petitioner submits that petitioner is innocent of the allegations of the commission of the offences; he is a law abiding citizen, having roots in the society; he has been falsely implicated; he has been in custody since a year or so; the complainant falsely claims to be of 17 years of age when she is a major; petitioner is ready and willing to abide by all the conditions that may be imposed by this Court; he assures complete co-operation in the trial; it is not advisable to keep the young petitioner within the four corners of the jail walls during the COVID-19 pandemic; so arguing he seeks grant of bail.