NARASIMHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.35/2021 registered by Women Police, Chikkaballapura for the offences punishable under Ss. 376(2)(k) , 376(2)(m) , 376(2)(o) of Indian Penal Code and under Ss. 5(J)(ii) , 5(K) , 5(L) , 6 of Protection of Children from Sexual Offences Act, 2012.

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

(3.) The case of the prosecution is that on a complaint filed by respondent No.2-Lakshmamma, the police registered the case on 28/4/2021. Where it is alleged that her daughter, aged 17 years, was omitting and she was taken to the hospital for a medical checkup, there it was found that the victim was pregnant. On questioning, the victim revealed the name of the petitioner/accused, who owns a petty shop and used to take the victim to the land and sexually assault her, causing her to become pregnant. After registering the case, the police arrested the petitioner on 28/4/2021 and he remained in custody. His bail petition was rejected by this Court on earlier occasion in Crl.P.7172/2021 dtd. 23/10/2021 with liberty to approach this Court after receipt of the DNA report. Hence, he is before this Court.