RANGASWAMY Vs. STATE BY CHANNAGIRI POLICE STATION

JUDGEMENT

(1.) This petition is filed by petitioner-accused under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.287/2020 registered by Channagiri Police Station, for the offences punishable under Ss. 376, 366(A) of IPC and Sec. 6 of POCSO Act.

(2.) Heard learned counsel for the petitioner and learned HCGP for respondent - State. Though Respondent No.2 is served, remained absent.

(3.) The case of the prosecution is that on the complaint of one Smt.Shobha, the mother of the victim who filed the complaint before the police on 21/9/2020 alleging that her daughter aged 15 years was missing from the house from 15/9/2020 and she was not able to trace her. Subsequently, the police apprehended the petitioner and the victim girl on the same day and the petitioner/accused was remanded to judicial custody. The petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, petitioner is before this Court.