ADHINARAYANA @ ADHI Vs. STATE OF KARNATAKA

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.193/2016 of Avalahally Police Station, for the offences punishable under Sections 376, 343, 344, 366, 370(4), 370(A) 372, 373 r/w Section 34 of IPC, and sections 4, 6, 17 of Protection of Children from Sexual Offences Act and Sections 3, 4, 5, 5(A), 6, 9 of the Immoral Traffic (Prevention) Act, 1956.

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

(3.) The gist of the complaint are that CW2 the victim left her house on 3.6.2016 and thereafter she got it into a lorry and went to Ananthapura Railway Station and went to Kadiri Railway Station. When she was in Kadiri Railway Station, accused No.1 came and contact with the victim and told her that he will secure a job to her and took her on his motor bike to a nearby land and sexually assaulted her, later took her to his village and there accused Nos.1 and 2 confined her in their house and thereafter they dragged her to prostitution by calling the men. It is further case of the prosecution that subsequently they told that they have recorded the videography of her sexual assault and threatened her that they will put the said vidiograpy into the internet and made her to involve in the prostitution and took her to Delhi and sold her to accused No.4 through accused No.3 for a sum of Rs. 50,000/- and there accused No.4 confined the victim in the third floor of a building and was conducting the prostitution through her and the victim girl with the help of the customers escaped and thereafter she came and informed the said aspect and a case was registered in this behalf.