SANTHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.15/2021 registered by Women Police Station, Tumakuru for the offences punishable under Ss. 384, 504 and 506 read with Sec. 34 of IPC, 1860 and Sec. 12 of the POCSO Act, 2012.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(3.) The case of the prosecution is that one Bhagya, the mother of the victim filed a complaint to the Police alleging that her daughter aged about 17 years studying in I PUC came in contact with accused No.1 who is also said to be a tuition mate and taking advantage of the Photographs taken by the accused, he used to threaten her to bring money and received Rs.15,000.00 from her. Again he telephoned her and abused her in a filthy language, threatened her with dire consequences and demanded further amount of Rs.20,000.00. After registering the case, the Police arrested this petitioner on 17/2/2021 and remanded to the judicial custody. This petitioner approached the Sessions Court for granting bail, which came to be rejected. Hence, he is before this Court.