ARUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused under Sec. 439 of the Code of Criminal Procedure, 1973, (for short, 'the Cr.P.C.') for granting regular bail in Crime No. 283 of 2020 registered by Nandini Layout Police Station, Bengaluru, for the offences punishable under Ss. 6 and 5(L) of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act') and 376 of the Indian Penal Code, 1860 (for short, 'the IPC').

(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, one Amuda, mother of the victim girl, lodged a complaint to the Police on 23/11/2020 alleging that her daughter, who is aged 17 years was studied up to 8th standard, since then her daughter was staying in the house for a period of 5 years, about 2 months prior to the lodging of the complaint, her daughter was suffering from stomachache, she took the victim girl to the K.C. General Hospital, on going through the medical check up, the doctor after examining her informed that the victim girl is pregnant. On enquiring her, she disclosed the fact that she fell in love with the accused, thereafter she made a phone call to the accused to enquire about this matter, but accused's phone was switched off. After registering the case, the police have apprehended the petitioner on 20/11/2020. The petitioner was remanded to judicial custody. The petitioner approached the Sessions Court for granting bail, which came to be rejected. Hence, this petition.