DARSHAN Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court seeking enlargement on bail in relation to Crime No.216/2021 registered by the Ajjampura Police Station, for the offence punishable under Sec. 363 of IPC, having been turned down by the Additional District and Sessions Judge, FTSC- I, Chikkamagaluru in Special Case (POCSO) No.1/2022.

(2.) Heard Sri Vijay Kumar T., learned counsel appearing for the petitioner and Smt. K.P. Yahodha, learned High Court Government Pleader for the respondent No.1.

(3.) Initially a complaint was registered by the father of the complainant stating that his daughter had gone missing. Based upon the said complaint a crime in Crime No.216/2021 was registered for the offence under Sec. 363 of IPC. After the victim was traced, other offences under Ss. 343, 366, 366(A), 376(2)(n) and 376(3) read with Sec. 34 of the IPC and Ss. 4, 6 and 17 of the Protection of Children from Sexual Offices Act are invoked against the petitioner. Pursuant to the registration of the crime, the petitioner is taken into custody and has been in custody from 2/11/2021.