(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.37/2022 of Govindapura Police Station, Bengaluru City for the Offences punishable under Ss. 370, 372, 506 of IPC.
(2.) Heard the learned counsel for the petitioner, the learned High Court Government Pleader appearing for the respondent-State and the learned counsel appearing for the defacto complainant.
(3.) The factual matrix of the case is that the daughter who is the complainant had lodged the complaint against her mother i.e., the petitioner herein wherein an allegation is made that when she was 14 years old in the year 2008, her mother asked her to accompany with a person and be kind to him and also it is an allegation that the said person came and took the complainant to unknown place and subjected her for sexual act and after three years, again, the complainant was sent to Pune and there also she was subjected for sexual act for ten days and she was brought back to the home and inspite of resistance from the complainant, again she was sent to Mumbai in the year 2013-2014, there the police have conducted the raid and a case was registered against the petitioner and the complainant was sent to Vidyaranya Home NGO Institution. It is also an allegation that she had saved some money and in the said money, a site was purchased in the name of the petitioner and a house was also constructed there and the petitioner also executed a gift deed in favour of the complainant but the house was not given to the complainant instead of that, she used to collect the rent amount and again by force, the complainant was subjected for prostitution if she want the said house and the petitioner is having an habit of subjecting her for prostitution and hence, the complaint is filed and the case has been registered for the aforesaid offences and the matter is under investigation.