RAKESH R. BANDHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though respondent No.2/CW.7 served, but remained unrepresented.

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

(3.) The case of the prosecution is that on 13.01.2021, one Arun Kumari-CW.7 gave a report to the Police alleging that on the information received from the neighbour of this petitioner she rescued the victim girl aged about 14 years through the helpline Phone No.1098 and produced her before the Child Welfare Commission. Subsequently, on the same day, the petitioner was summoned by the Police and his statement was recorded wherein, he never raised any objection to take the child to the Children Home from him. Subsequently, she was staying in Children Home. On 01.03.2021, she lodged a complaint alleging that her uncle sent her and her sister along with Tunmun Singh to Bengaluru for the purpose of pursuing education. Thereafter, Tunmun Singh left the victim and her sister in the house of this petitioner and went away. Subsequently, she was staying in the house of this petitioner. The petitioner 's wife, father and his sister 's son was staying in the said house. The wife of the petitioner is said to have went to her parental house for two weeks as she was pregnant. By that time, the petitioner is said to be had sexually intercourse with her for 7 to 8 times. Being unable to bear the harassment, she went to the house of CW.6-neighbour and informed about the same. Then CW.6 informed the same to Child Helpline and on 18.01.2021, the victim was taken to the Children Home. Upon registering the case, the Police arrested this petitioner, he was interrogated and was remanded to the judicial custody. Earlier the bail petition of this petitioner was rejected and now the petitioner has come up with successive bail petition on the additional ground. The investigation is completed and charge-sheet has been filed.