RAJUSURYAVANSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner in this petition seeks to enlarge him on bail in connection with Crime No. 232/2015 of Ghataprabha Police Station, now pending in S.C.No.292/2015 on the file of the Additional District and Sessions Judge, Belagavi, for the offence punishable under Secs. 366(A), 376(1), 376(2)(n), 370(2), 344 of Protection of Children from Sexual Offences Act, 2012, under Secs. 4, 6, 17 of SC and ST (Prevention of Attrocities) Act, 1989, under Secs. 3(1)(xii), 3(2)(V), 4, 5 and 6 of Immoral Traffic Prevention Act, 1956.

(2.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader for the respondent State and perused the charge sheet and documents produced along with the charge sheet and the order passed by the learned Sessions Judge, rejecting the bail petition of the petitioner filed under Sec. 439 of Cr.P.C.

(3.) Learned Counsel for the petitioner submits, name of the petitioner does not figure either in the original complaint or in the FIR and he is implicated in the case based on the statement of the victim recorded under Sec. 164 of Cr.P.C. by the Judicial Magistrate. He submits, petitioner is innocent and he has not committed any offence, much less, the one alleged in the charge sheet. He submits, since charge sheet has already been filed, there is no apprehension that if the petitioner is released on bail, he would interfere with the fair investigation. Therefore, he prays for allowing the petition by granting bail to the petitioner.