ABDUL JUNAID Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused under Section 439 of Cr.P.C seeking his release on bail for the alleged offences punishable under Section 366(A) of IPC registered by the respondent-police in Crime No.63/2017 and thereafter for offences punishable under Sections 366 and 376 of IPC and Sections 4, 5(L) and 6 of POCSO Act, 2012 also came to be inserted in the said case.

(2.) Brief facts of the case are that on 12.04.2017 at 2.30. p.m., when the complainant was sleeping, the petitioner, who was in touch with her minor daughter for past nine months came near her house and took her. On the basis of the said complaint, at the first instance, a case came to be registered for the offence punishable under Section 366(A) of IPC and later when the victim girl and the petitioner returned and after enquiring her, the other offences came to be inserted in the present case.

(3.) Heard the learned counsel for the petitioner and the learned HCGP for respondent-state.