PURUSHOTHAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for respondent/State and perused the material on record.

(2.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on bail in Crime No.333/2022 of Kudur Police Station. On completion of investigation, charge sheet has been filed against the petitioner for offences punishable under Sec. 4 and 6 of Prevention of Children from Sexual Offences Act, 2012 ('POCSO Act' for short) and Sec. 376(2)(i)(n) of IPC.

(3.) The sum and substance of the prosecution case is that the petitioner has committed aggravated penetrative sexual assault on the minor victim i.e. daughter of the first informant, consequent to which she became pregnant.