(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.183/2019 of Shorapur Police Station, registered for the offences punishable under sections 417 , 376 (2) (N) of Indian Penal Code , 1860 (hereinafter for brevity referred to as ' IPC ') and section 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter for brevity referred to as 'POCSO Act').
(2.) The complainant is the alleged victim girl, who in her complaint has stated that the present accused/petitioner is the younger brother of her classmate by name Parvati, as such, through the said Parvati, the accused came in acquaintance with her. On one such occasion, the accused revealed to the complainant that she is loving her and he would like to marry her. He enticed the victim and took her to his house when nobody was there in his house and against her consent had sexual intercourse with her. Thereafter, when he had once again come from Pune during Shivaratri festival time and subsequently during the Moharam festival time on 12.09.2019 the accused had sexual intercourse with the girl. At the latest on 12.09.2019 when the victim asked him to marry her, he is said to have stated that his parents are not agreeing for the same.
(3.) According to the complainant she revealed all these details to her parents, who on 14.09.2019, taking the victim girl with them, went to the house of the accused and requested the parents of the accused to get the victim married to the accused. However, the parents as well the accused refused to the said proposal and appears to have stated that the victim can do whatever she want. This constrained her to file the complaint which was registered in respondent station Crime No.183/2019 against the accused for the offences punishable under sections 417 , 376 (2) (N) of IPC and under section 6 of the POCSO Act. After completion of the investigation, the police have filed charge sheet for the said offences.