AKRAM PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 376(1), 420, 457 and also Sections 4 and 6 of Protection of Children from Sexual Offences Act, 2012, registered in respondent police station Crime No. 143/2013.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused and also the learned HCGP for the respondent -State.

(3.) AS against this, the learned HCGP during the course of his arguments submitted that looking to the statement of the parents and the other witnesses recorded by the Investigating Officer during investigation, they goes to show the involvement of the present petitioner in the commission of alleged offence. He submitted that she was a minor girl, as per the provisions of POSCO Act and she is still considered to be a child, hence, he made the submission that the alleged act said to have been done by the present petitioner, squarely falls under Section 375 of IPC and hence, petitioner is not entitled to be granted with bail.