AJAY ALIAS RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Section 439 of Cr.P.C., for granting bail in Crime No.74/2020 registered by Yelandur Police for the offences punishable under Sections 363 and 376 of Indian Penal Code, 1860, Sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 and Sections 9, 10 and 11 of the Prohibition of Child Marriage Act. Now the case is pending on the file of Principal District and Sessions Judge, Chamarajanagar in Spl.C.No.48/2021.

(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 One Gowramma, the mother of the victim has filed a missing complaint before the Police on 03.09.2020 alleging that her daughter aged about 17 years was found missing from the house from 20.08.2020. During the Investigation, the Police is said to have apprehended the petitioner and the victim on 08.01.2021 and obtained the statement and subsequently arrested the petitioner and he has been remanded to judicial custody. The petitioner has moved the bail petition before the Sessions Judge, which came to be rejected. Hence, the petitioner is before this Court.