RENJITH D. Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.16/2022 registered by Ramanagara Women Police Station, Ramangara, for the offences punishable under Ss. 363 , 376(2)(n) and 114 of Indian Penal Code, under Ss. 4, 5 (L), 6 of Protection of Children Against Sexual Offences Act, 2012 and under Ss. 9 , 11 of Prohibition of Child Marriage Act, 2006 pending on the file of I Addl. District and Sessions Judge, Ramanagaram in Spl.C.No.86/2022.

(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 Munilakshmi, the mother of the victim girl, filed a complaint on 1/2/2022, alleging that her daughter who was aged about 17 years was missing from the house. On 18/1/2022 at about 5.00 p.m., the victim left the house without intimating anybody, suspecting that the petitioner might have abducted their daughter, the complainant registered a complaint against the accused. After registering the case, Police arrested the petitioner from his native place- Pallakhad and rescued the victim girl on 11/3/2022 and the accused was produced before the Court and remanded to judicial custody.