SUNIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the accused No.1 under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for short) for granting bail in Special Case No.5/2022 ( in respect of Crime No.107/2021 of Banavasi Police Station Sirsi Circle) pending on the file of Court of the Additional District and Sessions Judge, FTSC-1, U.K. Karwar for the offences punishable under Ss. 363 , 376 , 109 read with Sec. 34 of Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short) and under Ss. 4 , 6 and 17 of the Protection Of Children from Sexual Offences Act, 2012 (hereinafter referred to as the 'POCSO Act', for short).

(2.) Heard the arguments of the learned counsel for petitioner and learned High Court Government Pleader for respondent. Though respondent No.2 served, remained unrepresented.

(3.) The case of the prosecution is that one Jafarkhan Vardi filed a complaint on 12/11/2021 about missing of his daughter aged about 17 years, studying in PUC. During the investigation, the police said to have apprehended the petitioner on 17/11/2021 at Miraj and rescued the victim girl. The petitioner was remanded to judicial custody. The bail petition of the petitioner came to be rejected by the Sessions Court. Hence, is before this Court.