M.N. SUNIL 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.104/2021 of Vijayapura Police Station, Bengaluru Rural district for the offences punishable under Ss. 376, 506 of IPC and Ss. 4 and 6 of POCSO Act.

(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 is that this petitioner subjected the minor girl for sexual act continuously. The victim was pursuing her education in the college and this petitioner on the guise of dropping her, he took her in the motorcycle to eucalyptus garden and subjected her for sexual act against her wish and also threatened her not to reveal the same to anybody as a result, the victim became pregnant. Based on the complaint, the police have registered the case and after completion of the investigation, charge-sheet has been filed against this petitioner and the victim was subjected to the medical examination and her statement also recorded by the learned Magistrate under Sec. 164 of Cr.P.C.