KIRAN 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.10/2020 and FIR(POCSO) No.124/2020 of Koppal Women Police Station registered for the offence punishable under Sections 12, 8 of POCSO Act and under Sections 506 , 341 of IPC.

(2.) The case of the prosecution is that one Eshappa S/o Thotappa Kuratti filed a complaint alleging that his daughter by name Madhu is studying in 10th standard in Government High School situated in the campus of Government PU College of Bhagynagar at Koppal. He came to know from his daughter that since last one year one Kiran Kelaginamane is alleged to have harassing his daughter by saying that he lovers her and so on while she was going to school. On 06.03.2020 at 7.00 a.m. his daughter had been to tuition classes situated in Govt. PU College campus. Thereafter she returned from the tuition and told that, said Kiran alleged to have came on a motor cycle and restrained her in the college campus and asked her to speak with him and love him otherwise he will do something to her parents and alleged to have touched her body by pulling her hand. At that time her classmates by name Jyothi and Shwetha were present and rescued her and thereafter said Kiran alleged to have been gone away on his motor cycle from the spot by thinking that the college teachers may come. After listening this from his daughter he has called to Makkal Sahay Vani-1098 and informed them about the above said incident. The Koppal Women Police have registered the case in its Crime NO.10/2020 for the offences punishable under Sections12, 8 of POCSO Act and under Sections 506 , 341 of IPC. The petitioner-accused filed regular bail before the Addl. District and Sessions Judge, FTSC-1 Koppal in Crl.Misc.No.233/2020 and the same came to be rejected by the Addl. District and Sessions Judge, FTSC-1, Koppal. Therefore, the petitioner is before this Court seeking bail.

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