ABDUL RAHIMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.18/2023 registered by Dakshina Kannada Women Police Station, Puttur Sub-Division, Dakshina Kannada, for the offences punishable under Sec. 376(2)(n) of IPC, Ss. 5(J)(ii), 5(L) and Sec. 6 of POCSO Act, 2012, is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel appearing for the parties.

(3.) The statement of the complainant who is the victim in the present case was recorded by the Dakshina Kannada Women Police Station on 28/4/2023 in Yenepoya Medical College Hospital and based on the same, FIR in Crime No.18/2023 was registered against the petitioner herein for the aforesaid offences. During the course of investigation of the case, petitioner was arrested on 29/4/2023 and remanded to the judicial custody. The investigation in the case is completed and charge sheet has been filed. The bail application filed by the petitioner before the court V Addl. District and Sessions Judge, D.K., Mangaluru, sitting at Puttur, D.K., in Crl.Misc.No.5123/2023 was rejected on 12/7/2023. Therefore, he is before this Court.