YAMANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure seeking for anticipatory bail in the event of his arrest in Crime No.77/2016 on the file of the Karatagi Police Station, for the offences punishable under Sections 376, 420, 109 of IPC and Sections 4 and 6 of Protection of Children from Sexual Offences (POCSO) Act, 2012.

(2.) In the petition it is contended that the petitioner is not involved in any of the offences alleged against him. He was arraigned as Accused No.2 in the said case. Even in the complaint also no such allegation is made against the petitioner. The only allegation against the petitioner is that he had provided his motor bike to accused No.1. It is also contended that accused No.1 had approached this Court at Dharwad Bench in Criminal Petition No.100505/2016 seeking for bail and he has been enlarged on bail. Hence, he seeks for grant of anticipatory bail.

(3.) Heard the learned counsel appearing for the petitioner and the learned Additional SPP appearing for the State and perused the copy of the complaint, FIR, order passed by this Court at Dharwad Bench and other relevant records.