NAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 483 of BNSS praying to grant bail in Special.S.C.No.138/2025 arising out of Crime No.192/2025 of Gowribidanur Rural Police Station pending on the file of IV Additional District and Sessions Judge, Chikkaballapur registered for offences punishable under Ss. 376(2)(n), 506 of IPC and Ss. 5(n), 5(l), 6 of Protection of Children from Sexual Offences Act, 2012.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1 -State. Inspite of service of notice, respondent No.2 remained absent and unrepresented.

(3.) Learned counsel for the petitioner would contend that the alleged incident has taken place in September -2023 and the complaint has been filed on 23/6/2025 and there is delay in filing the complaint. The victim has been examined by the doctor on 23/6/2025. The victim has not stated anything regarding sexual intercourse by the petitioner on her in her statement recorded under Sec. 183 of BNSS. As the charge sheet is filed, the petitioner is not required for further custodial interrogation. The petitioner is married man having a wife and two minor children. The wife of the petitioner is working in garment factory. With this, he prayed to allow the petition.