PADMANABHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.63/2021 registered by Chamrajanagar Police Station for the offences punishable under Ss. 354, 354(D), 323, 324, 504 of Indian Penal Code and Ss. 8, 12 and 18 of the POCSO Act 2012.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on complaint of one Keshavamurthy, filed a complaint to the police on 13/11/2021, alleging that his daughter aged about 17 years went to attend the natures call at 9.00 a.m. Thereafter, complainant's sister came and informed that the accused trying to molest victim by holding her hand and trying to hug her. Therefore, the complainant, his wife and others went to the house of accused and questioned the same. At that time, accused assaulted the wife of the complainant on her right hand with sickle and caused injuries. Thereafter, he was got red-handed and handed over to the police. After registering the case, the police arrested the petitioner on the same day. The petitioner has approached the Sessions Court for grant of bail, which came to be rejected. Hence, he is before this Court.