LAWS(KAR)-2018-10-209

DINESH Vs. THE STATE OF KARNATAKA

Decided On October 11, 2018
DINESH Appellant
V/S
The State Of Karnataka Respondents

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.1 under section 439 of Cr.P.C., 1973 to release him on regular bail in Crime No.152/2017 of Davanagere Police Station for the offences punishable under Section 376 of Indian Penal Code and Sections 9, 10 and 11 of Prohibition of Child Marriage Act, 2006 and also under Section 6 and 17 of POCSO Act, 2012.

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

(3.) The gist of the complaint are that a complaint was registered by Superintendent of Balakiya Balamandira Davanagere alleging that the father of the victim girl has fixed the marriage of his daughter with the petitioner-accused. After coming to know the said fact, the Government official rushed to the said place on 02.03.2017 and rescued the victim. There they came to know that already the victim girl is carrying five months and a complaint was registered in this behalf for the above said offences.