CHANDU K. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.105/2021 of Chelur Police Station, Chikkaballapur for the offences punishable under Ss. 376(2)(n) , 506 of IPC and Ss. 6, 5(J)(II), 5(L) of POCSO Act.

(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 before the prosecution that the accusation made against this petitioner is that he subjected the victim who is aged about 16 years for continuous sexual act which resulted in the victim girl became pregnant and later, her pregnancy was terminated. Now, the DNA test report is before the Court and the police have completed the investigation and filed the charge sheet against this petitioner.