SANDEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.77/2023 registered by Kamakshipalya Police Station, for the offence punishable under Ss. 363, 366, 376, 343 of IPC and Sec. 6 of POCSO Act, 2012 and Sec. 9 of Prohibition of Child Marriage Act, 2006 is before this Court seeking regular bail.

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

(3.) On the complaint of Sri.Nagaraju, dtd. 12/2/2023, Kamakshipalya Police, Bengaluru had registered F.I.R. in Crime No.77/2023 against unknown persons for offence punishable under Sec. 363 of IPC. In the complaint it is alleged that his minor daughter aged about 17 years was working in a factory and also studying her PUC education. On 11/2/2023 at about 8.00 am she had left the house and had gone to the College and she had carried mobile phone of her mother along with her. His minor daughter had not returned home on the said date. Efforts made by the complainant to trace her was in vain, and therefore, on the next date he had lodged the complaint, which had resulted in registering F.I.R. in Crime No.77/2023. During the course of investigation, petitioner and victim girl were traced on 16/2/2023 and they were brought back, ever since the petitioner is in custody. Minor girl was subjected to medical examination and her statement under Sec. 164 of Cr.P.C. was recorded. Investigation in the case is completed and charge sheet has been filed on 9/4/2023. Petitioner's bail application filed before the Court of Additional City Civil and Sessions Judge, FTSC-V, Bengaluru in Crl.Misc.No.2221/2023 was dismissed on 15/5/2023. Under these circumstances, petitioner is before this Court.