RAMESH BHIMAPPA SANNAKKINAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent.

(2.) This petition is filed under Sec. 439 of Cr.P.C., wherein the petitioner seeking to enlarge him on bail in Session Case NO.291/2018 pending on the file of the III Addl. Dist. and Sessions Judge, Belagavi for the offences punishable under Ss. 376(2), 506 of IPC and 4, 6 of POCSO Act, 2012.

(3.) The substance of the complaint is that 25/7/2018 the complainants husband was admitted in Harugeri at Narigond Hospital, on the same day the brother of the complainant-Anand Hollenavar called on phone to the complainant at 8.00 p.m., and stated the complainant to come urgently to home, the complainant came to the house, the daughter of the complainant was crying and on enquiry she had stated that, she had gone to fetch water near Surrannavar school at 7.00 p.m., at that time, the petitioner was standing near Surrannavar school and he dragged her and kept one hand on her mouth and took her near school and made her to sleep over the corridor of the school and forcibly removed her clothes and has committed sexual intercourse. The victim girl started shouting, at that time one Hanamant Gudgder who was passing bye came to the spot and in the meantime the accused/petitioner ran away. Thus, the complaint came to be filed in Harogeri P.S. Crime No.149/2018 for the offences punishable under Ss. 376(2), 506 of IPC and 4, 6 of POCSO Act, 2012.