MAZID ALI Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No. 10/2022 registered by Sanjay Nagar Police Station, Bengaluru, for the offence punishable under sec. 376 of IPC and sec. 4 of POCSO Act and sec. 9 of Prohibition of Child Marriage Act.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State. High Court Government Pleader submits that respondent No. 2 has been notified of this petition.

(3.) The factual matrix of the case of the prosecution based on the statement of the victim is that the victim as well as this petitioner were loving each other and both of them got married, thereafter the petitioner took her to Bengaluru and both of them led the life as husband and wife and thereafter she became pregnant. When the victim went to the hospital, based on her statement, case has been registered invoking sec. 376 of IPC, sec. 4 of POCSO and sec. 9 of the Prohibition of Child Marriage Act.