ANNAPPA Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 483 of BNSS praying to grant bail in Crime No. 277/2025 of Holehonnur Police Station registered for offence under Sec. 64(2)(m), 87, 3(5) and 127(4) of BNS and Ss. 6 and 17 of POCSO Act and Sec. 9 of Prohibition of Child Marriage Act.

(2.) Heard learned counsel for petitioner and learned HCGP for respondent No. 1 - State. Inspite of service of notice respondent No. 2 remained absent and unrepresented.

(3.) Learned counsel for petitioner would contend that the allegation of having forcible sexual intercourse on the victim girl is against accused No. 1. The allegation against this petitioner is that he helped accused No. 1 in getting accommodation in the house of C.W.4 stating that they are his relatives. There is no act of sexual assault alleged against this petitioner. As chargesheet is filed petitioner is not required for custodial interrogation. With this he prayed to allow the petition.