MUJTABA JALAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused under Section 439 of Cr.P.C. seeking their release on bail for the offences punishable under Sections 376, 506, 511 read with Section 34 of IPC and Sec. 4, 8, 16, 18 of POCSO Act, registered in respondent police station in Crime No.552/2016.

(2.) In order to avoid wastage of judicial time, the facts of the case is culled out from the order of the Trial Court:

(3.) Learned counsel for the petitioners would submit that the accused Nos.1 and 2 are innocent. However, the complaint came to be lodged after 12 days to the incident to set score against the accused persons. The circumstances as admitted by the prosecution themselves suggest that there are no circumstances to establish or to prima-facie case is forthcoming that the victim was subjected to rape or molestation by Accused Nos.1 and 2 who are petitioners No.1 and 2. Hence, prays to allow the petition.