YALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 439 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .', for brevity) seeking bail in Crime No.181/2022 of Ghataprabha Police Station registered for the offences punishable under Ss. 366(A) , 384 , 376(i) , 506 of The Indian Penal Code (hereinafter referred to as the ' IPC ', for brevity) and Ss. 4 and 6 of Protection of Children from Sexual Offence Act , 2012 (hereinafter referred to as the 'POCSO Act' for brevity), pending in Spl.Case No.238/2022 on the file of learned Additional District and Sessions Judge FTSC-I, Belagavi.

(2.) The case of the prosecution is that one Smt. Gangawwa the mother of the victim girl has filed the complaint stating that her daughter- victim girl aged 13 years studying in 8 t h class. It is further stated that on 25/7/2022 they had dinner and slept, on 26/7/2022 at 3.00 a.m., she got up and noticed that the victim girl is missing. She along with her husband searched for her but she was not traced. Therefore, she filed a complaint against unknown person and the same came to be registered in Crime No.181/2022 of Ghataprabha Police Station for the offence punishable under Sec. 363 of IPC against unknown person.

(3.) Heard the arguments of learned counsel appearing for petitioner and learned High Court Government Pleader for respondent No.1-State. Respondent No.2 appeared before this Court on previous date and submits that she has no objection for grant of bail to the petitioner.