SUNIL JM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under section 439 of Cr.P.C , 1973to release him on bail for the offence punishable under Sections 366 and 376 of IPC along with Sections 5(J)(2)(L) and 6 of POCSO Act in Crime No.88/2018 of Byappanahalli Police Station.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The gist of the complaint is that a man missing complaint was came to be lodged by the mother of the victim suspecting the involvement of the accused. It is further stated in the complaint that on 26.05.2018, that the victim has gone out of the house and thereafter, she has not been traced and whereabouts of her daughter was not known. During the course of the investigation, respondent/police secured the victim along with accused from Kuppam, Andrapradesh and since then, the accused is in custody.