CHAKRAVARTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government pleader.

(2.) THE petitioner is accused of offences punishable under Sections 366 and 376(1) of The Indian Penal Code, 1860 along with Section 4 of The Protection of Children from Sexual Offences Act, 2012. It is alleged that the complainant's daughter was missing from home from 15.9.2013. She was studying in second year P.U.C. and was said to be 17. It is later that she was discovered in the company of the petitioner in Kerala State and from there they were brought to the police station. It is alleged that the petitioner had abducted the complainant's daughter and had sex with her on a continuous basis, over a period of time. It is on the basis of the minority of the girl a seriousness has been given to the allegations against the petitioner. The petitioner having approached the Court below seeking enlargement on bail, the Court below has rejected the bail application only on the footing that the alleged victim is a minor and notwithstanding the apparent consensual sex between the petitioner and the girl. It has been held that having regard to the minority of the girl, it cannot be said that the petitioner would be absolved of the commission of the crime and therefore has rejected the bail petition.

(3.) ACCORDINGLY , this criminal petition is allowed. The petitioner shall be enlarged on bail on his furnishing a personal bond for a sum of Rs. 50,000/ - with a solvent surety for a likesum to the satisfaction of the concerned Court, subject to the following conditions.