BHIMAPPA SANNALAGAMANNA KUPPANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner-accused under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for short) for granting bail in respect of Crime No.130/2021 registered by Kakati Police Station, Belagavi District and also filed a charge sheet for the offence punishable under Ss. 363 and 376(2)(N) of the Indian Penal Code and Ss. 4 and 6 of Protection Of Children From Sexual Offences Act, 2012 (for short 'POCSO Act').

(2.) Heard the arguments of the learned counsel for petitioner and learned High Court Government Pleader for respondent-State. The notice issued to respondent No.2 is served and unrepresented.

(3.) The case of the prosecution is that on the complaint of respondent No.2 filed on 12/9/2021 alleged that a victim girl is a minor daughter aged about 16 years is found missing from home when she went out for attending first nature call at 10.30.p.m., but she also suspected that the accused might have abducted her knowing fully she was minor. After registering the case for the offence punishable under Sec. 376 of IPC, during the investigation the police apprehending the accused and the victim on 15/9/2021 at Kakati Bus-stand. And that to the formalities the petitioner remanded to judicial custody. The petitioner has filed bail petition before the Trial Court and the same came to be rejected. Hence, the petitioner is before this Court.