PRASHANTH Vs. STATE BY SUBRAMANYANAGAR POLICE

JUDGEMENT

(1.) Heard the petitioner's Counsel. Office objections are overruled.

(2.) This is third successive petition of the petitioner seeking bail in Crime No.187/2019 of Subramanyanagar police station which is now pending in Special C.C.No.64/2020 on the file of LIV Additional City Civil & Sessions Judge, Bengaluru.

(3.) The charge against the petitioner is that on 8/11/2019 he kidnapped the victim girl CW.2 aged 17 years from the lawful custody of her parents, kept her captive in the house of CW.6 at Kanjenahalli Village of Chikballapura Taluk from 8/11/2019 to 20/11/2019. It is further alleged that during such stay in the said house, he committed repetitive penetrative sexual assault on her, thereby committed the offences punishable under Ss. 363, 366 and 376 of IPC and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' for short).