OBALESHAPPA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 438 of Cr.P.C., for granting anticipatory bail in Crime No.120/2022 registered by Jagalur Police Station, Davanagere for the offence punishable under Ss. 341 , 323 , 354A , 506 read with 34 of IPC and Sec. 8 of Pocso Act.

(2.) Heard the arguments of learned counsel for petitioner and learned HCGP for respondent-State.

(3.) The case of the prosecution is that on the complaint of the grand mother of victim girl aged about 12 years to the police alleging that the victim girl aged about 12 years was coming from school on 27/5/2022 at 4.30 p.m. and at that time the the present petitioner/accused No.1 along with other accused persons came in motor bike and tried to abduct her and he is said to have declared that he will commit rape on her and dragged her and also pressed on her chest. Then one Manasa came and rescued and after seeing the other four persons coming the accused persons ran away from the spot. After registering the case, the police are making hectic effort to arrest this petitioner. His bail petition came to be rejected by the Sessions Judge. Hence, he is before this Court.