VIJAYKUMAR Vs. THE STATE OF KARNATKA

JUDGEMENT

(1.) ALMEL Police in Sindhgi Taluk laid a charge sheet against the petitioner and another lady by name Smt. Jyothi before the II Addl. Sessions Judge, Vijaypur for the offence punishable under Section 109, 354(A) read with Section 34 of IPC and Section 17 and 18 of POCSO Act, 2012. The petitioner was arrested on 21.8.2014, since then he has been in judicial custody.

(2.) THE brief factual matrix that emanate from the records are that:

(3.) PERUSED the order of the Sessions Court and the statements of the victim girls. The Sessions Court has observed on reading of the statements of the victim girls that prima facie there is direct allegation against this petitioner and it was further observed that every night, the petitioner used to choose a girl of his choice for exploitation. The statements are recorded through videography and CDs. and also produced along with the charge sheet. Therefore, on that ground, the bail petition came to be dismissed.