SAGAR S/O SHIVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused under section 439 of Cr.P.C., 1973 to release him on bail for the offence punishable under Sections 366, 354, 376 of IPC and also under Sections 6 and 8 of POCSO Act in Crime No.49/2018 of Jnanabharathi Police Station (Spl. C.C. No.320/2018) on the file of LIV Addl. City Civil and Sessions Judge (CCH-55) sitting in Child Friendly Court, Bengaluru.

(2.) The brief facts of the case of the prosecution are that; the mother of the victim Lakshmi filed a missing complaint of her daughter and during the course of investigation the accused/petitioner was apprehended on 21.2.2018 and when the statement of the victim came to be recorded she deposed that accused kidnapped her and thereafter by taking her near the Hanuman Temple got married and thereafter in the said house she was made to stay for 10 days and during her stay she has been sexually assaulted. Further she also stated that he used to kiss her and hug her. On the basis of the said investigation now the charge sheet has been filed.

(3.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.