PUNITH ALIAS RAGAVENDRA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No. 53/12 of Kadugodi Police Station registered for the offences punishable under Sections 366 and 376 of IPC. According to the case of the prosecution, the victim K. Anjali daughter of Kodandaramaih, resident of Belathuru Colony, Kadugodi, Bangalore, who left the house at about 8.00 p.m. on 8.5.2012, did not return home. The parents though made search for her, she was not traced. Therefore, father lodged a report on 10.5.2012 about missing of his daughter from the house. In the said report, he expressed suspicion against this petitioner as the person responsible for missing. On the basis of the said report, police registered the aforesaid case initially for the offence punishable under Section 366 of IPC against this petitioner. However, in spite of search made by police, neither the victim nor this petitioner was traced till 27.9.2012. On 27.9.2012, this petitioner was apprehended and later at his instance they traced the victim in a rented house near Chikkajala. She was brought to the police station and thereafter subjected to medical examination. At that time, she was found pregnant of 10 - 11 weeks. Thereafter her statement was recorded and later the petitioner was subjected to judicial custody. It appears the Investigating Officer on completion of investigation, has filed the charge sheet.

(2.) THE application filed by the petitioner for grant of bail came to be rejected by the learned Sessions Judge. Therefore, he is before this Court.

(3.) I have heard both sides and perused the records made available.