RAVIRAJ S/O DEVADAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for regular bail under section 439 of Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as 'Cr.P.C.') in Crime No.18/2019 of Bidar Women Police Station, registered for the offences punishable under sections 376AB, 506 of Indian Penal Code, 1860 (hereinafter for brevity referred to as 'IPC') and section 6 of Protection of Children from Sexual Offences Act, 2012 (hereinafter for brevity referred to as 'POCSO Act').

(2.) The allegation against the present petitioner is that he committed sexual assault on her minor daughter. The complainant is the mother of the victim i.e., she is also the wife of the accused/petitioner.

(3.) Learned counsel for the petitioner has submitted that due to the strained relationship between the husband and wife, the mother making use of daughter, has lodged a false complaint against the present petitioner. He also submits that there is no corroborative medical evidence to support the case of the prosecution, as such also the petitioner deserves to be enlarged on bail.