MALAKARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners-accused Nos.1 and 2 under Sec. 439 of Cr.P.C. seeking for grant of regular bail in respect of Crime No.34/2022 registered by Raibag Police station, for the offences punishable under Ss. 341, 376, 109, 506 read with 34 OF IPC and Ss. 4 and 6 of Protection Of Children From Sexual Offences Act, 2012.

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

(3.) It is the case of the prosecution that one Vithal Lakkappa Mannikeri - the father of the victim filed a complaint on 3/2/2022 alleging that on 2/2/2022 he left the village for grazing the sheep. At that time he received a phone call from his mother as to come immediately as the accused persons were committed rape on the minor victim girl. Immediately he came and enquired with the daughter and filed the complaint before the police. Accordingly, the police after registering the case arrested the petitioner on 4/2/2022. They remanded him to judicial custody. The investigation is also completed and the charge sheet has been filed and the case is pending before the FTC-I Belagavi, in Special Case No.74/2022.