CHARAN RAJ Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.103/2021 of Mangalore Women Police Station, Mangalore, for the offence punishable under Ss. 354, 384, 504, 506, 509 read with 34 of IPC and Sec. 8 of Protection of Children from Sexual Offences Act ( 'POCSO Act ' for short).

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

(3.) The factual matrix of the case of the prosecution is that the victim minor girl appeared before the police and made an allegation against this petitioner and other three persons that on 2/12/2021, when she was returning from the college, this petitioner snatched the college bag and mobile from her and took out the memory card and caused threat and thereafter on 7/12/2021, he sent the message and also made voice call and then she comes to know about this petitioner that he had indulged in such act and he used to send indecent photographs to her mobile and deleting the same and started to harass the petitioner. He called her to return the memory card and instructed her to sit in the car and when she refused, he abused in a filthy language.