NAVEEN. G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - Prosecution and perused the records.

(2.) The prosecution has filed charge sheet against the petitioner for the offences punishable under Sections 363 , 376 , 506 , 355 read with Section 34 of Indian Penal Code and Sections 4 and 6 of POCSO Act, 2012. The petitioner's bail application before the Special Court is rejected by the order dated 17.10.2019. Therefore, the petitioner is before this Court with the present petition under Section 439 of Cr.P.C..

(3.) The prosecution case against the petitioner is that the on 23.6.2019 the petitioner, who is acquainted with the victim - a girl aged 17 years, forced the victim to accompany him from their native place of Pothaganahalli village. The petitioner forced her to travel with him to Pavagada by bus. He forced himself on the victim when they were staying overnight in a school at Chikkahalli. The petitioner next compelled the victim to travel with him to Kamaluru where they stayed in a hotel. The petitioner and the victim again returned to Pavagada and later, he dropped her near Hoskote. The petitioner removed the victim of her gold hearings as well. The victim's statement has been recorded under Section 164 of Cr.P.C.