FAROOQ @ FAROOQ AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned State Public Prosecutor.

(2.) IT is alleged that the petitioner is guilty of having committed offences punishable under Sections 366, 376, 420 of IPC read with Sections 4, 6 & 8 of Protection of Children from Sexual Offences Act, 2012.

(3.) THE State Public Prosecutor however would point out that minority of the girl concerned itself is sufficient to deny the relief sought for, the accused having succeeded in seducing the girl when she was alone and having had sex with her, the fact that she has not revealed the incident because of her innocence or for fear of being reprimanded by her parents would have to be taken note of.