SUBRAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Govt. Pleader.

(2.) This is a petition under Section 438 praying the Court to direct the respondent to enlarge the petitioners on bail in the event of their arrest in Crime No.116/2016 registered by the respondent/Police for the offences punishable under Section 4 of the POCSO Act and Sections 506, 34, 323, 504 and 324 of the IPC.

(3.) The facts in brief are that the Petitioners are Accused Nos.2 to 4 and are the brothers of the 1st accused. That the defacto complainant is said to have been in love with the 1st accused and on his promise of marriage, she had yielded and that he had sexually exploited her and later on, he denied the promise of marriage and that she confronted the 1st accused as to why he failed to keep the promise of marriage. Accused Nos.3 to 4/Petitioners herein have not inflicted any serious injuries and have not used any deadly weapons. The petitioners have been implicated on the sole ground of presence with 1st accused who is said to have induced the complainant/victim.