KAVYA Vs. STATE

JUDGEMENT

(1.) Accused No.4 in Spl.C.No.71/2024 pending before the Court of II Additional District and Sessions Judge and Special Judge, Chitradurga, arising out of Crime No.53/2021 registered by Chitradurga Women Police Station, Chitradurga District for the offences punishable under Ss. 468, 149, 370(4), 376(2)(n), 370(A), 366(A), 323, 344, 346, 363 of IPC, Ss. 4, 6, 17 of POSCO Act, 2012 and Sec. 3, 4, 5 of Immoral Traffic Prevention Act, 1966, is before this Court under Sec. 439 of Cr.PC seeking regular bail.

(2.) Heard the learned Counsel for the petitioners and the learned HCGP for respondent No.1. Respondent No.2 though served in the matter, is unrepresented before this Court.

(3.) FIR in Crime No.53/2021 was registered by Chitradurga Women Police Station, Chitradurga District initially for the offence punishable under Sec. 363 of IPC, against unknown person on the basis of the first information dtd. 18/8/2021 received from respondent No.2 who is the mother of the victim girl. In the first information dtd. 18/8/2021, it is stated that daughter of the first informant, aged about 15 years was missing from the house from 9/8/2021 onwards, and efforts made to trace her had failed. Therefore, first informant had approached the police. The victim girl was traced on 12/3/2024. She had stated that on 9/8/2021, after she left her house, she had gone to Bengaluru and thereafter to Mysuru and accused No.1, who found the victim girl in the KSRTC Bus Stand at Mysuru had taken the victim girl along with her on the guise of providing her food and shelter, and thereafter, had used her for the business of prostitution, forcibly against the wishes of the victim girl.