PRASHANTHA S. 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.82/2021 of Kolala Police Station, Tumakuru, for an offence punishable under Sec. 363 of IPC and Sec. 12 of POCSO Act, 2012.

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

(3.) The factual matrix of the case is that the paternal aunt 's son has lodged a complaint stating that the victim girl did not come back from the college. Based on the complaint, an offence under Sec. 363 of IPC is invoked and during the course of investigation other offence under Sec. 12 of the POCSO Act, is also invoked.