KARTHIK D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.C.C.No.1355/2024 pending before the Court of Addl. City Civil and Sessions Judge-FTSC-3, Bengaluru, arising out of Crime No.146/2024 registered by Subramanyapura Police Station, Bengaluru City for the offence punishable under Ss. 354(D) and 376 of IPC, Sec. 5(j), 5(L), 6, 11(iv), 12 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 9 of the Prohibition of Child Marriage (Karnataka Amendment) Act, 2016 is before this Court seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.146/2024 was registered by Subramanyapura Police Station, Bengaluru District against the petitioner herein for the aforesaid offences, based on the statement of the victim girl that was recorded by the police in the hospital, where she had gone for her medical checkup on 9/4/2024. During the course of investigation, the petitioner was arrested and produced before the jurisdictional Court on 19/6/2024 and remanded to judicial custody. Investigation in the case is complete and charge sheet has been filed.