VINAY H.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.168/2021 of Woman Police Station, Davanagere City Sub-Division, Davanagere, for the offences punishable under Ss. 363, 366(A) and 354 of IPC and Ss. 8 and 12 of Protection of Children from Sexual Offences Act, 2012 ( 'POCSO Act ' for short).

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

(3.) The factual matrix of the case of the prosecution is that this petitioner was following the victim whenever she used to attend the college. That on 22/11/2021, when she was returning after the college hours, he took her to the house of his brother and on the next day, when she was about to go to college, at that time, police came and took her to police station and hence, she has lodged the complaint. Based on the complaint, the police have registered the case for the offences punishable under Ss. 363, 366(A) and 354 of IPC and Ss. 8 and 12 of POCSO Act and victim is also examined before the learned Magistrate.