SYED SHABAJ Vs. PREMA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.396/2021 of Rajagopal Nagar Police Station, Bengaluru City, for the offence puni shable under Sec. 363, 366-A and 376 of IPC, Ss. 5(L) and 6 of POCSO Act and Sec. 4 of Child Marriage Act.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent No.2-State.

(3.) The factual matrix of the case of the prosecution is that this petitioner subjected the victim for sexual act knowing fully well that she is aged about 15 years in a lodge. Hence, the police have invoked the offence under Ss. 363, 366-A and 376 of IPC, Ss. 5(L) and 6 of POCSO Act and Sec. 4 of Child Marriage Act.