RAKSHITH Vs. STATE

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice to the respondent - State in Crl.P.No.7891.2022 Crl.P.No.7875/2022 is filed by the petitioners- accused Nos.1 and 2 under Sec. 439 of Cr.P.C., for granting regular bail and Crl.P.No.7891/2022 is filed by accused No.3 for granting anticipatory bail in Crime No.60/2022 registered by Mambali Police Station, Yelandur Circle, Chamarajanagara District for the offences punishable under Ss. 12 and 17 of POCSO Act and Ss. 354 , 504 , 506 read with Sec. 34 of IPC.

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the complainant-victim girl aged about 17 years has filed a complaint to the Police on 29/5/2022 alleging that on 29/5/2022 at 8.30 p.m., when she was in the house along with her mother, accused No.1 son of the accused Nos.2 and 3 standing towards the house of the complainant in the public place removed his pant and made some obscene gestures to her by showing his private part. She also stated that another case was already registered against the accused and he was on bail. On that background, this quarrel took place. After registering the case, accused Nos.1 and 2 were arrested on 29/5/2022, they remanded to the judicial custody. Accused No.3 is apprehending her arrest, hence she approached for anticipatory bail which came to be dismissed. Hence, they all are before this Court.