NAGENDRA PRASAD Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the sole accused seeking setting aside the order dtd. 28/12/2022 passed by the Additional Sessions Judge, FTSC-I (POCSO) Chikkaballapura, whereunder bail application of the appellant/accused sought in respect of Crime No.593/2022 of Bagepalli Police Station for the offence under Ss. 504 , 506 of IPC and Ss. 8 and 12 of Protection of Children from Sexual Offences Act and Sec. 3(1)(w) of Scheduled Caste and Scheduled Tribe(POA) Act, came to be rejected.

(2.) Heard learned counsel appearing for the appellant/accused and learned HCGP for respondent No.1. Inspite of service of notice respondent No.2 remained absent and unrepresented.

(3.) The case of the prosecution is that the victim girl has filed a complaint stating that on 17/12/2022 when victim was alone in the house at about 4.30 P.M. when she was sweeping in the front yard of her house, the appellant/accused came near her house and the victim girl told him not to come near her house and she would telephone to her mother enraged by the said words the appellant/accused held her hand and pushed her to the wall, when the victim tried to scream he warned her not to scream and closed her mouth by one hand then he removed her veil, touched her chest and tried to kiss her. When the victim girl tried to scream the neighbours came and rescued her and scolded the appellant and sent him away. Said complaint came to be registered in Crime No.593/2022 for the aforesaid offences.