DEVARAJ Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(2.) This petition is filed under Sec. 439 of Cr.P.C., by accused Nos.2 and 3 seeking regular bail in Crime No.78/2021 of Chincholi Police Station, for the offences punishable under Ss. 363, 366(A), 376(2)(n), 376(3), 342, 114 r/w Sec. 34 of IPC and Ss. 4, 6, 17 and 18 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The factual matrix of the case is that the main accused i.e., accused No.1 kidnapped the victim from her house in the mid night on the motorcycle and the petitioners herein helped accused No.1 in taking her to different places. Hence, the offences punishable under Ss. 363, 366(A) and 114 of IPC are invoked against the petitioners.