AJAYA K.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused seeking for regular bail in Spl.C.C.No.203/2025 pending on the file of the Addl. City Civil and Sessions Judge, FTSC-II, Bengaluru for the offences punishable under Ss. 137(2) and 64 of BNS, 2023, U/S 4 and 6 of POCSO Act, 2012.

(2.) The case of the prosecution is that the daughter of the complainant left the house for college and she did not return home even after 5.00 pm. They enquired about the victim in the college, however, they could not get any information. Hence, a missing complaint came to be registered. Later on, respondent No.2 came to know that the petitioner herein kidnapped the victim and had sexual assault on her. Therefore, further statement has been recorded and a case came to be registered by the respondent police against the petitioner in Cr.No.626/2024 for the offences stated supra.

(3.) Heard Sri. A.G.Sridhar, learned counsel for the petitioner and Smt. Rashmi Patel, learned HCGP for respondent -State.