RANGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.Case No.29/2023 pending before the Court of I Additional District and Sessions Judge, Ramanagara, arising out of Crime No.116/2022 registered by Ramanagara Women Police Station, for offence punishable under Sec. 376(2)(n) of IPC, Sec. 4, 5(L) and 6 of Protection of Children from Sexual Offences Act, 2012 and Ss. 9 and 11 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 Child Development Project Officer, Ramanagara, dtd. 26/9/2022, Ramanagara Women Police have registered F.I.R. in Crime No.116/2022 against the petitioner for the aforesaid offences. In the complaint it is averred that complainant had information that minor daughter of late Shankar was married to the petitioner on 27/4/2020 and subsequently minor girl had conceived and she was pregnant by seven months. It is in this background complaint was lodged. During the course of investigation, petitioner was arrested. Investigation in the case is completed and charge sheet has been filed. Petitioner's bail application filed before the Court of I Additional District and Sessions Judge, Ramanagara, in Crl.Misc.No.260/2023 was dismissed on 20/4/2022. Under these circumstances, petitioner is before this Court.