VIGHNESH NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners/accused Nos.1 and 2 in Crime No.50/2021 of Women Police Station, Udupi, for the offence punishable under Ss. 376(2)(f) , 3769(2)(n) and 506 of IPC and Ss. 5(l), 5(m), 5(p) and 6 of POCSO Act, 2012.

(2.) Heard the learned counsel for the petitioners 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 used to be alone in the house and these two petitioners are uncles of the victim girl. On different dates in the month of September and October, when she was alone, caused threat that they are going to commit murder of her parents and subjected her for sexual act. The complaint is given by the mother of the victim girl on 20/11/2021. Based on the complaint, the police have registered the case and these two petitioners are apprehended on 21/11/2021. From the said date, they are in judicial custody.