YASHAVANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Petition has been filed by the petitioner- accused under Section 439 of Cr.P.C. to release him on bail in Crime No.2/2019 of Nesaragi Police Station for the offences punishable under Section 366(A) , 376 of IPC and Sections 4 & 6 of the POCSO Act.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent- State.

(3.) The facts leading to the case are that, a complaint was registered on 11.01.2019 alleging that complainant is residing in his house along with his wife and two children i.e. Santosh and Shilpa by doing agricultural work. The victim-girl i.e. the daughter of the complainant was studying in II PUC and she used to go to college at about 9:00 a.m and come back at 4:00 p.m. On 10.09.2019, the victim-girl went to the college at about 9:00 a.m and thereafter she did not come back to the house. The complainant i.e. father of the victim enquired with their relatives. Subsequently, he came to know that the accused-petitioner and his daughter were moving closely and the petitioner-accused was also not there in his house, under a suspicion that the accused might have kidnapped his daughter, he registered a complaint. On the basis of the said complaint, the case has been investigated and the charge sheet has been filed.