PRADEEP S/O REVANASIDDAPPA Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred this petition under Section 439 of Cr.P.C seeking to enlarge him on bail in connection with Crime No.18/2016 registered by the respondent-police for the offences punishable under Sections 4 and 6 of Protection Of Children From Sexual Offences Act, 2012.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent. Perused the petition, complaint, FIR and other papers produced along with claim petition.

(3.) The learned counsel for the petitioner submits that the petitioner has not committed any offence much less the one alleged against him. He submits that in the FSL report the Doctor has not given any definite opinion. The FSL report does not disclose any external injury caused to any part of the victim including on her private part. Learned counsel further submits that since charge sheet is already filed, there is no apprehension that if the petitioner is released on bail, he would interfere with the investigation. He submits that the petitioner is studying 1st year B.E., therefore, he may be released on bail to enable him to continue his education. He also submits that there is a delay of 3 days in lodging the complaint. In the circumstances, he prays for allowing the petition by granting bail to the petitioner.