ANJINEYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure by the petitioner, who is the sole accused seeking anticipatory bail for the offences punishable under Ss. 354A (2) of I.P.C. and Ss. 8 and 12 of Protection of Children from Sexual Offences Act, 2012 (for short, "the POCSO Act") contending that he is innocent of the offences alleged. The entire case of the prosecution even accepted at its face value does not disclose the complicity of accused in the alleged crime, which is not punishable with death or life imprisonment for life. Petitioner is being falsely implicated due to political enmity as his sister-in-law contested Gram Panchayat election against the relative of complainant. Petitioner is aged 56 years and suffering from minor paralysis and on medication. He is ready to abide by any conditions that may be imposed.

(2.) Learned High Court Government Pleader submitted that in response to the notice served through the jurisdictional police, respondent No.2/complainant contacted her and objected for the petition.

(3.) Heard the arguments and perused the records.