GURUDATHA P V Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under Section 439 of Cr.P.C seeking to release him on bail in Cr.No.412/2018 of K G Halli Police Station, Bengaluru and in Spl.C.C. No.505/2018 for the offence punishable under Sections 363, 366(A) and 506 of IPC and Section 4 of POCSO Act.

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

(3.) The summary of the complaint is that: On 29.8.2018 at 7.00 p.m, the victim went to CMR PU College and around 12.00 noon the Principal called up the complainant and asked him to come to the college and at about 2.30 p.m., the complainant went to the college and the Principal of the College told that his daughter had left college with some unknown person and showed CCTV footage. The complainant filed the complaint. Subsequently, the victim was traced and thereafter her statement was recorded and wherein she told that the petitioner/accused forced her to love and she refused to love him and the petitioner/accused told her that if she refused to have love, he is going to die by consuming poison. Because of the said assertion, she agreed to love him.