MR.RAVI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner in this petition filed under Sec. 439 Cr.P.C. seeks to enlarge him on bail in connection with Crime No. 25/2016 registered by the respondent - Police for the offence punishable under Sec. 366 of IPC and Secs. 4 and 6 of Protection of Children from Sexual Offences Act, 2012 and Sec. 10 of Child Marriage Restraint Act.

(2.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader for the respondent. Perused the FIR and documents produced along with the petition.

(3.) Learned Counsel for the petitioner submits, petitioner and victim are from the same village and they were classmates in High School. As they have been loving each other since long time, they got married and that petitioner has not committed any offence, much less, one alleged in the complaint. As petitioner and victim belonged to different castes, family members of the victim did not want to give victim in marriage to the petitioner and that they have lodged a false complaint against the petitioner as if he has committed the aforesaid offence. Learned Counsel submits investigation is completed and charge sheet is already filed and there is no apprehension that if the petitioner is released on bail, he would interfere with the investigation. However, petitioner is prepared to abide by any conditions that may be imposed by this Court while granting bail to him. Therefore, he prays for allowing the petition by granting bail to the petitioner.