SHARATH @ SHARATHKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking regular bail of the petitioner in Crime No.102/2021 of Kengeri Police Station, Bengaluru, for the offences punishable under Ss. 363, 376, 366(A) of IPC and Ss. 3, 4 and 6 of POCSO Act and Ss. 9 and 10 of Prohibition of Child Marriage Act and Sec. 11 Child Marriage Restraint Act.

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

(3.) The factual matrix of the case is that accused No.1 on 23/3/2021 kidnapped a minor girl and married her at the assistance of this petitioner and other accused persons and accused No.1 subjected her for sexual act and police have investigated the matter and filed charge sheet arraigning this petitioner as accused No.5.