RAVI Vs. STATE OF ANEKAL POLICE STATION ANEKAL

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Section 439 of the Cr.P.C. for granting bail in Crime No.80 of 2020 registered by Anekal Police Station for the offences punishable under Sections 366A , 323 , 506 and 376 read with Section 34 of the Indian Penal Code (for short, 'the IPC '), Sections 3 and 4 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act') and also Sections 9 , 10 and 11 of the Prohibition of Child Marriage Act, 2006.

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that, on the complaint of one Parvathamma, the mother of the victim, the Police registered a case on 21-5-2020. It is alleged by the complainant that her daughter-victim, aged 17 years, 6 months and 8 days studying in I P.U.C., that on 18-5-2020 at 6:30 a.m., when her daughter was cleaning front yard of the house, the petitioner along with one Sunil came near the house and abducted her daughter in two- wheeler vehicle. When her brother tried to stop, the petitioner assaulted him and threatened to do away the life. Thereafter, she tried to trace out her daughter and later, came to know that the petitioner had abducted her daughter and married her even though she was minor.