GOVINDARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl. SC No.73/2023 pending before the Court of Additional Sessions Judge, Fast Track Special Court ' 1 (POCSO), Chikkaballapur arising out of Crime No.89/2023 registered by Gowribidanur Rural Police Station, Chikkaballapura District for the offences punishable under Ss. 366, 376(3), 376(2)(n) of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short) and under Sec. 6 of the Protection of Children From Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO Act' for short) is before this Court seeking regular bail.

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

(3.) On the complaint of Netravathi dtd. 22/5/2023, FIR in Crime No.89/2023 was registerd by Gowribidanur Rural Police Station, Chikkaballapura District against the petitioner herein for the offence punishable under Sec. 363 of IPC. The complainant, who is the mother of the minor victim girl has averred in the complaint that on 18/5/2023 at about 10.30 a.m., the victim girl had gone out of her house stating that she would be going to her grand-mother's house. However, she had not gone to her grand-mother's house therefore, the complainant and her relatives made efforts to trace the victim girl. The complainant learnt that the petitioner, who is from their village, had taken the victim girl along with him. It is under these circumstances; she had approached the police and lodged a complaint.