MAHANTESH N MUDHOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Addl. State Public Prosecutor for the respondent State. Perused the records.

(2.) THE police have filed the charge sheet against the petitioner for the offences punishable under Section 354(B), 306 of the IPC, Sections 8 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'the POCSO Act', for brevity) and also under Sections 3(1)(xi), 2 (v) of the SC/ST (POA) Act,1989.

(3.) THE brief allegations on which the police have investigated the matter are that, on 19.11.2013, the victim girl by name Savita Madar, who was aged about 17 years on that date went to her land to bring fodder and the complainant who is no other than the mother of the victim girl and her children were in the house. About half an hour later, the victim girl came to the house crying and making allegations against the petitioner that he was present near the agricultural land of the complainant and he attempted to sexually assault her and insisted for sexual intercourse with him and molested her at that time. However, it is further alleged that, she was not able to escape from his hands and came back to the house and disclosed the same to her mother and other members of the family. On the same day, being frustrated in the life saying that the accused has tried to violate her, she committed suicide by jumping into the well. On these allegations, the police have filed the charge sheet.