BASHASAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., seeking for grant of bail in Crime No.11/2022 of Hanumasagar Police Station for the offences punishable under Ss. 363, 343, 376, 376(2)(i) of Indian Penal Code (for short ' IPC ') and Ss. 4 and 6 of Protection Of Children From Sexual Offences Act, 2012 (for short 'POCSO').

(2.) Heard the arguments of learned counsel for the petitioner, learned High Court Government Pleader for the respondent No.1-State and learned counsel for respondent No.2.

(3.) The case of the prosecution is that on the complaint of the mother of the victim-respondent No.2 herein filed the complaint before the Police on 7/2/2022, alleging that her daughter went to the land where her father was working on 2/7/2022 at about 10.30 a.m. to give lunch to her father. After returning to home the complainant asked about her daughter to her husband and he said that the victim told him that she is going to bank for drawing some money. After searching her everywhere, they lodged the missing complaint to the Police under Sec. 363 of IPC. Subsequently, during the investigation, the Police traced the victim when she near the Kushtagi bus stand. The Police arrested the petitioner on 8/3/2022 and subject to the medical examination and remanded him to judicial custody. The petitioner approached before the Sessions Judge for grant of bail, which came to be rejected. Hence, the petitioner is before this Court.