MANOJ GOWDA M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of the Code of Criminal Procedure, 1973, for granting regular bail in Crime No.93/2022 registered by Nandini Layout Police Station, Ss. 363 , 376 of the Indian Penal Code, 1860 and Sec. 6 of Protection of Children from Sexual Offences Act, 2012.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent Nos.1 and 2.

(3.) The case of the prosecution is that respondent No.2 has lodged a missing complaint alleging that her minor daughter aged about 17 years was missing from the house from 2/5/2022 and she has suspected that the accused might have abducted her. After registering the complaint, the police have apprehended the accused on 4/5/2022 and he was remanded to judicial custody. It is alleged that the petitioner said to have abducted the victim girl and forcibly married her and also committed sexual assault on her. After investigation, the charge sheet came to be filed.