ARUNKUMAR D.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.52/2022 of K.R.Puram Police Station, Bengaluru City for the offence punishable under Ss. 376 , 354 , 341 , 506 of IPC and Ss. 4 , 6 and 12 of the 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 the mother of the victim girl gave a complaint dtd. 23/2/2022, alleging that the petitioner was troubling her minor daughter in 2020 in the month of May and hence advised him not to trouble her. Inspite of it, he continued the same and he used to visit the house of the complainant and found him on 21/2/2022 and that on 22/2/2022, when the complainant left the house, taking advantage of the same, the petitioner went to the house and subjected her for sexual act and the same is revealed by the complainant and based on the same, case has been registered for the offence punishable under Ss. 376 , 354 , 341 and 506 of IPC and Ss. 4, 6 and 12 of the POCSO Act. The police have investigated the matter and filed the charge-sheet against the petitioner.