KALEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the sole accused in Crime No.10/2022 registered at Terakanambi Police Station, praying to set aside the order passed by the Sessions Court dismissing his petition filed under Sec. 439 of Cr.P.C. and to enlarge him on bail.

(2.) The above case was registered on a complaint lodged by victim's mother regarding missing of her minor daughter aged about 16 years on 28/1/2022 from 9.15.a.m. On the next day i.e. on 29/1/2022 at about 9.00.a.m. victim was traced near KSRTC bus stand in Chamarajanagar. Thereafter, her statement was recorded.

(3.) It is alleged that the appellant herein by posing threat and also promising to marry, kidnapped the victim girl on a motor cycle and took her to Begur, from there to Chamarajanagar and then to Talavadi and thereafter dropped her near KSRTC bus stand in Chamarajanagar and went away.