MANJUNATH 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.124/2021 of Women Police Station, Tumakuru District, for the offence punishable under Ss. 376 and 506 of IPC and Sec. 6 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 victim girl aged about 14 years was grazing the sheep and the petitioner went near her and threatened that if does not cooperate, he would pour acid on her and took her near the bush and subjected her for sexual act and also threatened that if she reveals the same to anybody, he is going to take away the life of her parents and continuously had sexual intercourse with the minor girl. As a result, she is pregnant of two months and hence case has been registered, investigated the matter and filed the charge-sheet.