SACHIN 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.264/2021 of Subramanyapura Police Station, Bengaluru City, for the offence punishable under Ss. 363 , 376 and 506 of IPC and Ss. 3 and 4 of Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' for short).

(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 of the prosecution is that the father of the victim girl had lodged the missing complaint with the police at the first instance and case was registered invoking the offence under Sec. 363 of IPC and later on subsequent to the filing of the complaint, the victim was found with this petitioner in his village and statement of the victim was recorded, wherein she made an allegation that he had committed the sexual act locking the door and also he had promised to marry her and not tell the same to anybody and also caused life threat to her and her aunt. Thereafter, she was subjected to medical examination and medical examination discloses that hymen was not intact and her statement was recorded under Sec. 164 of Cr.P.C. and the investigation is completed and charge-sheet is also filed.