RAMACHANDRACHARI Vs. STATE OF KARNATAKA BY CHELUR POLICE

JUDGEMENT

(1.) PETITIONER is accused No. 1 in Cr. No. 43/2013 for the offences punishable under Section 345 of IPC and Sections 8, 10 and 12 of the Protection of Children from Sexual Offences Act, 2012. The incident had taken place on 17.09.2013 and the complaint was lodged on 28.09.2013. There is no reasonable explanation for this delay. Secondly, learned counsel for the petitioner brought to my notice that on the date of incident, the victim girl has not attended the school and the same is evident from the attendance register extract. Thirdly, the complaint was not lodged by the victim girl but by her relative. Even in the complaint no overt acts are alleged. In the circumstances, I am of the considered opinion that the petitioner is entitled for bail. Accordingly, the following: ORDER The petition is hereby allowed. In the event of respondent -police arresting the petitioner, he shall be enlarged on bail subject to following conditions: