NAFEEZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioners -accused Nos. 1 and 2 under Section 439 of Cr.P.C. seeking their release on bail of the alleged offences punishable under Sections 341, 342, 323, 324, 326, 370, 374 r/w Section 34 of IPC and also under Section 23 of the Juvenile Justice Act and Section 14 of the Child Labour (Prohibition and Regulation) Act, 1986 registered in respondent -police station Crime No. 1072/2014.

(2.) HEARD the arguments of the learned counsel for the petitioners -accused Nos. 1 and 2 and also the learned Government Pleader appearing for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments has submitted that looking to the complaint averments and also statement of witnesses recorded by the Investigating Officer during investigation, they prima facie show that these petitioners had kept the girl as maid servant since one month in their house and they gave ill -treatment and harassment to her and when she became unconscious she was shifted to the hospital. He has submitted that the prosecution material at this stage shows the involvement of both the petitioners in committing the alleged offences and the girl is aged only 13 years and the matter is still under investigation. Hence, at this stage, petitioners are not entitled to be granted with bail.