BHARATH S/O RAMAKRISHNA D.H. REP. BY HIS NATURAL FATHER AND GUARDIAN SRI RAMAKRISHNA D.H. S/O HANUMANTHAIAH Vs. STATE BY VYLAKAVAL POLICE REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 438 of Code of Criminal Procedure praying to enlarge the Petitioner on bail in the event of his arrest in Crime No. 73/2011 of Vyalikaval Police Station, Bangalore, for the offences punishable under Section 363 read with Section 34 of Indian Penal Code.

(2.) I have heard the learned Counsel for the Petitioner as well as the learned High Court Government Pleader.

(3.) STATEMENT of the Victim Swathi, aged about 17 years is recorded. Her statement discloses that Raghavendra is her father and Veena is her mother. They were living at Malleshwaram 18th Cross. She was studying in Pre -University at Ammanni College. Swathi came to be acquainted with one Ganesh who was working as a Photographer. Both the victim and Ganesh used to talk frequently. Then they developed friendship. During this period, Ganesh expressed his liking towards the victim. For that, the victim did not agree and told that they can be of good friends. They used to talk frequently. About 8 to 9. months back, parents of Swathi came to know about this and they abused Ganesh. Thereafter Ganesh presented Nokia mobile phone with Idea sim card to the victim and they used to talk without bringing the same to the notice of her parents. Then the victim gave mobile to her friend Divya.