CHANDAN 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.36/2021 of Channarayapatna Police Station, Channarayapatna Circle, Hassan, for the offences punishable under Ss. 376(1) and 363 of IPC and Ss. 4 and 6 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 No.1-State.

(3.) The factual matrix of the case of the prosecution is that this petitioner took the minor girl aged about 11 years 10 months to lonely place and subjected her for sexual act whole night and brought her back in the morning. Based on the information given by the victim, complaint is filed, case has been registered and the police have investigated the matter and filed the charge-sheet.