DHANUSH A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is the sole accused in Crime No.81/2023 registered by Subramanyanagar Police Station, Bengaluru city for the offences punishable under Ss. 354(D), 323, 504, 506, 509 of the Indian Penal Code (for short ' IPC ') and under Sec. 12 of the Protection of Children from Sexual Offence Act, 2012 (for short 'POCSO Act') is before this Court under Sec. 439 of Cr.P.C. seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1 - State.

(3.) The case of the prosecution is that the petitioner was harassing the daughter of the complainant Smt.Netaravathi. This was brought to the notice of the parents by the minor girl who had directed the minor girl not to speak to the petitioner. On 18/5/2023 at about 6:30 p.m., when the minor daughter of the complainant had gone to the medical store, the petitioner met her and started abusing her for the reason that she was not speaking to him over phone. He also allegedly assaulted the complainant's minor daughter on her cheek and threatened her with dire consequences, if she would lodge any complaint before the Police.