REDDEPPA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the sole accused seeking bail in Crime No.10/2019 of Kencharla Halli Police Station for the offence punishable under Section 366, 376 of IPC and Section 4, 6, 8 and 12 of Protection of Children from Sexual Offences Act, 2012 and Section 9 of the Prohibition of Child Marriage Act, 2006, pending on the file of Additional district and Sessions Judge, FTSC-1 at Chikkaballapura in Spl.S.C. No.16/2020.

(2.) The prosecution case is that on the complaint filed by the father of the victim the Kencharlahalli police have registered the case at Crime No.10/2019. After completion of the investigation, the police have filed the charge sheet for the offence punishable under Sections 366A, 363, 376 of IPC and Sections 6, 4, 12 and 8 of Protection Of Children from Sexual Offences Act, 2012 and Section 9 of the Prohibition of Child Marriage Act, 2006. The petitioner is the sole accused. The bail petition filed before the Additional District and Sessions Judge, FSTC 1, Chikkaballapura, was rejected.

(3.) Heard learned counsel for the petitioner and learned High Court Government Pleader. Perused the charge sheet records.