CHANNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 Cr.P.C. seeking to enlarge the petitioner on bail in Spl. S.C.No.52/2022 pending on the file of the Court of II Addl. District and Sessions and Special Judge, Dharwad.

(2.) Charge-sheet is filed against the petitioner, sole accused, for offences under Ss. 363, 376 (l) 323 and 506 IPC and Ss. 6 and 10 of the Protection of Children from Sexual Offences Act, 2012.

(3.) It is alleged that the accused kidnapped the victim girl aged about 6 years with sexual intent, from the house of the complainant situated in Yettinagudda on 13/5/2022 at about 1.30 p.m., while she was playing, by enticing and inducing her and thereafter, took her to the terrace of a house situated in a land on Dharwad-Yettinagudda road and forcibly removed her clothes, touched her body and private part and bit the private part. Further, he removed his pant and put his private part in the mouth of the victim and inserted his finger and committed penetrative sexual assault.