WASIM AKRAM Vs. STATE, HULIMAVU POLICE STATION

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.60/2021 of Hulimavu Police Station, Electronic City Sub-Division, Bengaluru City, for the offences punishable under Ss. 366-A and 376 of IPC and Ss. 5(L) and 6 of POCSO Act.

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

(3.) The factual matrix of the case is that the mother of the victim girl, who is aged below 14 years lodged a complaint stating that the her daughter was not found. Hence, an allegation is made against this petitioner that he took her. Based on the complaint, at the first instance, the police have invoked the offence punishable under Sec. 363 of IPC and thereafter, investigated the matter and filed the charge-sheet invoking the offences punishable under Ss. 366-A and 376 of IPC and Ss. 5(L) and 6 of POCSO Act, when she was subjected to sexual act.