GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.94/2021 registered by Mandya Rural Police, pending in Special case No.80/2021 on the file of Additional District and Sessions Judge, FTSC-1, Mandya, for the offences punishable under Ss. 363, 354(D), 375, 506 of Indian Penal Code and Ss. 4, 8, 10 and 12 of Protection of Children from Sexual Offences Act, 2012.

(2.) Heard 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 Shobha.M the mother of the victim, registered a complaint on 08.03.2021 alleging that on 04.03.2021, when they all went to attend pooja in the temple, in the night at about 10.40 p.m., her daughter found missing and came along with the petitioner. Subsequently, she was sad in nature and on enquiry, she revealed that accused took her to the lonely place and sexually assaulted her. Accordingly, a case was registered and the petitioner was arrested on 09.03.2021 and he was remanded to Judicial Custody. The investigation has been completed and charge sheet is filed. The petitioner has approached the Sessions Court for grant of bail, which came to be rejected. Hence, he is before this Court.