SHASHI KIRAN RAO Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by petitioner- accused under Section 439 of Cr.P.C., to release him on bail in Crime No.38/2020 of Kengeri Police Station registered for the offence punishable under Section 376 , 354(D) , 506 , 366(A) of IPC and Sections 3, 4, 6 of POCSO Act 2012.

(2.) I have heard the learned counsel Sri. Karunakar P for petitioner - accused virtually and the learned High Court Government Pleader Sri. R.D. Renukaradhya for respondent No.1- State and Sri. P.V. Rao for defacto complainant.

(3.) The gist of the complaint is that the complainant had two daughters studying in Sadhana College. On 12.02.2020 at about 3.00 pm, when Smitha was standing in the Kengeri Bus stop, the accused came in a car bearing No.KA-01 P 9038 and forcibly took the victim to Omkar Ashram road and sexually assaulted her. He also video graphed the said act and later same has been deleted. He also threatened her not to inform in the house or the police. As such complaint has been filed belatedly.