PRAVEENA 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.5/2021 of Dharmasthala Police Station, Dakshina Kannada for the offences punishable under Sec. 376 of IPC and Ss. 4 and 6 of POCSO Act pending in Spl.C.No.48/2021 on the file of the Additional District and Sessions Judge, FTSC-1 (POCSO) D.K., Mangaluru.

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

(3.) The factual matrix of the case is that the complainant filed a complaint alleging that she was subjected to sexual act against her wish in the month of July, 2020 and again she was subjected to sexual act twice. In the month of August also she was subjected to sexual act and when the victim girl complained about stomach pain, she was subjected to medical examination and found that she was six months pregnant. Based on the complaint, the case has been registered. The victim girl was also examined before the learned Magistrate under Sec. 164 of Cr.P.C.