ARUN N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.57/2022 registered by Kanakapura Town Women Police Station and charge sheeted for the offenses punishable under Ss. 363, 504, 342, 307 and 302 of IPC and Ss. 4 and 6 of POCSO Act.

(2.) Heard the arguments of learned counsel for the petitioner/accused No.2 and learned High Court Government Pleader for respondent-State.

(3.) The case of the prosecution is that on 19/5/2022 at about 11.00 p.m., in the night, accused No.1 who is stated to be an advocate called the son of the complainant/second respondent over phone to shift his office. Accordingly, the minor boy after informing his parents went from the house and did not return thereafter and since then his mobile was also switched off. The complainant and others searched the victim minor boy and could not trace him. Thereafter, a missing complaint came to filed with the Police on 24/5/2022 and it was found that accused No.1 said to have sexually assaulted the victim boy and thereby the Police registered FIR against accused No.1 for the offenses punishable under Ss. 377, 201, 202 of IPC and Ss. 4 and 6 of POCSO Act. The petitioner was arrested on 4/6/2022, since then he is judicial custody. His bail application came to be rejected. Hence, he is before this Court.