SATHISHA H.K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.2 in Crime No.97/2021 of Handanakere Police Station, Tumakuru District, for the offences punishable under Ss. 342, 363, 376(I), 366A read with Sec. 34 of IPC and Ss. 4 and 17 of POCSO Act.

(2.) Heard the learned counsel appearing 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 girl is aged about 14 years. Based on the complaint, a missing complaint was registered invoking the offences punishable under Ss. 363 read with Sec. 34 of IPC against this petitioner and accused No.1. The Investigating Officer also investigated the matter and filed the charge sheet, wherein, an allegation is made that this petitioner subjected her for sexual act knowing fully well that she is a minor. Accused No.1 committed the offences punishable under Ss. 342, 363, 366A read with Sec. 34 of IPC and this petitioner committed the offences punishable under Ss. 4 and 17 of POCSO Act and the offences punishable under Ss. 342, 363 and 376(I) of IPC.