CHIPILI KRISHNA B. M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned High Court Government Pleader.

(2.) This petition is filed by the accused under Sec. 439 of the Code of Criminal Procedure (Cr.P.C.) seeking regular bail in Crime No.122/2022 registered by Chintamani Police Station for the offences punishable under Sec. 366, 354(D) , 376(2)(n) of the Indian Penal Code (IPC) and under Ss. 6 and 8 of the Protection of Children from Sexual Offences, 2012 (POCSO Act).

(3.) The brief facts of the prosecution are that; on 10/6/2022 at 14.40 hours, the victim was going to Vikram College at Chintamani Town. The accused used to tease her and was insisting on loving her, and after a lapse of some days, he started to follow the victim and was also stalking. It was alleged that on 9/6/2022, the accused barged into the College and started to tease the victim and the same was brought to the notice of the Lecturer of the College. The Lecturer told the accused to go away, but such a request was not heeded by the accused. It is further alleged that the victim called her brother and he was also abused in filthy words by the accused. Ultimately, the complaint was lodged, and the concerned Police registered the case under the above- mentioned crime number.