SHABUDDIN Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused under Section 439 of Cr.P.C., to enlarge him on bail in Crime No.36/2020 of J.C.Nagar police station for the offences punishable under Sections 363 and 376 of IPC and also under Sections 4 and 6 of Protection of Children from Sexual Offences Act, 2012.

(2.) I have heard the learned counsel Sri.Anees Ali Khan for the petitioner/accused through virtual hearing and the learned HCGP Sri.Rohith B.J., for the respondent-State.

(3.) The brief facts of the case of the prosecution are that a missing complaint was registered by the father of the victim on 02.06.2020 alleging that he had four children and his second daughter-victim was aged about 17 years and she has completed 10th standard and did not pursue her further education. On 01.06.2020 at about 11.30 a.m., she went out of her house to bring milk and did not return and then they searched they did not trace her. Hence, the complaint was registered. Subsequently, on 11.06.2020 at about 12.30 p.m., he came to the police station along with his missing daughter and on enquiry, she informed that since two years both victim and the petitioner/accused were loving and the parents were also knowing the love affair of his daughter and asked her to not to keep relationship with Salman and which was informed by complainant's daughter to the petitioner/accused. The petitioner/accused informed victim to come near the house on 01.06.2020 and will speak accordingly. He met victim and took her to Mandya and both were staying in a house and when the complainant's daughter asked the petitioner/accused to take her back to Bengaluru and on 11.06.2020 both reached Bengaluru and petitioner/accused after dropping her to home, he was waiting to get the reaction of family members and later he was arrested on 11.06.2020.