AJMAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.2 in Crime No.135/2021 of Buntwala Rural Police Station, Buntwala Sub-Division, Dakshina Kannada, for the offence punishable under Ss. 376-D and 506 read with Sec. 34 of IPC and Ss. 4, 5(G) and 6 of Protection of Children from Sexual Offences Act, 2012.

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

(3.) The factual matrix of the case of the prosecution is that this petitioner and also another accused person subjected the minor girl, who is aged about 16 years for sexual act as against her wish and also caused life threat not to disclose the same to anybody else and continuously subjected her for sexual act for five months by threatening her. Hence, the police have registered the case, investigated the matter and filed the charge sheet.