SANTOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is filed u/S 439 of Cr.P.C. by the petitioner-accused for grant of bail in Spl. S.C. (POCSO) 28/2019 FIR POCSO No. 266/2019 [Crime No. 81/2019] of Koppal Rural Police Station for the offences punishable u/S 363, 376 of Indian Penal Code, 1860 (for short 'IPC') r/w Sec. 6 of the Prevention of Children from Sexual Offences Act, 2012 (for short 'POCSO').

(2.) The facts briefly stated in the petition are that, initially on 14.04.2019 a complaint was registered by the brother of the deceased-victim that the accused petitioner has kidnapped his sister. On the basis of the said complaint, the case was registered at Koppal Rural Police Station Crime No. 13/2019. Later on 30.05.2019 the victim girl committed suicide. Thereafter, on the basis of the statement of the mother of the deceased, the Police have registered the case in Koppal Rural Police Station Crime No. 81/2019 for the aforesaid offences. The accused was arrested on 10.05.2019. Since then, he is in judicial custody. The bail petition filed before the Sessions Court was rejected.

(3.) Heard the learned counsel for the petitioner and the learned Govt. Pleader for the respondent-State. Perused the prosecution records.