RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Spl.C.C.No.663/2018 pending before the Court of the Addl. City Civil and Sessions Judge - FTSC-II, Bengaluru, arising out of Crime No.297/2015 registered by the Peenya Police Station, Bengaluru, for the offences punishable under Ss. 366, 366A, 376, 392, 120(b), 504, 506 r/w 34 of IPC and Sec. 5(l), 6, 16 and 17 of the Protection of Children from Sexual Offences Act, 2012 is before this Court under Sec. 439 Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) On the complaint of Somanna dtd. 26/3/2015, FIR was registered in Crime No.297/2015 for offence under Sec. 363 of IPC by the Peenya Police Station, Bengaluru, initially against unknown persons. During the course of investigation, petitioner was arrested. Investigation in the case was completed and charge sheet was filed and the case was numbered as Spl.C.C.No.320/2015 before the Special Court. In the said case, petitioner was granted regular bail by the Trial Court on 5/2/2016. Thereafter, it appears that the petitioner had not appeared before the Trial Court on the dates of hearing and therefore, NBW was issued against him and subsequently, a split up case was registered in Spl.C.C.No.663/2018. In the said case, NBW was issued against the petitioner and his presence was secured on 28/2/2023 and he was remanded to judicial custody. Bail application filed by the petitioner thereafter before the Trial Court was rejected on 21/4/2023. Therefore, the petitioner is before this Court.