YAMUNESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.28/2022 of Davanagere Women Police Station, registered for the offences punishable under Ss. 366(A) , 363 , 376 of the Indian Penal Code (for short, ' IPC '), Sec. 6 of Protection of Children from Sexual Offence Act (for short, 'POCSO Act') and Sec. 9 of the Child Marriage Restraint Act, on the basis of the first information lodged by the informant-Smt.Ratnabayi Kakade.

(2.) Heard Sri Chakravarthy T.S., learned Counsel for the petitioner and Sri Rahul Rai K., learned High Court Government Pleader for the respondent -State. Perused the materials placed on record.

(3.) Learned counsel for the petitioner submitted that the petitioner is the sole accused. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 15/4/2022 and since then he is in judicial custody. The investigation is completed and the charge sheet is filed. The petitioner is not required to be detained in custody as the same would amount to pre-trial punishment. He is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.