MOHAN KUMAR M. G. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.104/2021 of Kanakapura Police Station, Ramanagara, for the offences punishable under Ss. 366, 376(I), 343 OF IPC and Ss. 4 and 6 of POCSO Act.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader appearing for the respondent-State

(3.) The factual matrix of the case is that the father of the victim girl lodged a complaint stating that his daughter did not turn-up from the college and hence, suspected the role of this petitioner. Based on the complaint, at the first instance, the case came to be registered invoking Sec. 363 of IPC. Thereafter, this petitioner was apprehended and during the course of investigation, the prosecution also collected the material and subjected the victim to her statement under Sec. 164 of Cr.P.C. She was also subjected to medical examination and the Police have also investigated the matter and filed the charge sheet.