LAWS(KAR)-2020-6-11

RAHAMATHULLA BEIGH Vs. STATE OF KARNATAKA

Decided On June 12, 2020
Rahamathulla Beigh Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner appeared through video conferencing. Learned High Court Government Pleader who has taken notice for respondent No.1 is present and submitted his oral objection to the petition. Respondent No.2 has been duly served. He is called out. He has remained absent.

(2.) Heard on the petition filed under S.439 of Criminal Procedure Code.

(3.) A summary of the allegations levelled against the present petitioner who is the accused in Crime No.19/2020 of the respondent - Police registered for the offences punishable under Sections 8 and 12 of Prevention of Children from Sexual Offences Act, 2012, is that on 09.02.2020 around 7.00 a.m., while the minor daughter aged about 12 years of the 2nd respondent / informant was taking her dog for a walk outside their house, the accused(petitioner herein) standing in the vicinity of her, tried to catch her and also has shown his private part to her. However, she could manage to rush back to her house and inform her father who is the informant in the case. Accordingly, the complaint was registered against the petitioner by the 1st respondent - Police.