AYOOB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the petition seeking to be enlarged on bail in the event of his arrest with respect to the proceedings in Crime No.2/2019 registered for the offences punishable under Sections 354A, 506 of IPC and Sections 8 and 12 of Protection of Children from Sexual Offences Act, 2012.

(2.) The case of the prosecution is that the complaint was filed on 26.01.2019 alleging that the complainant on 25.01.2019 at about 8.15 a.m., had been to the house of petitioner to bring ginger and vegetables. It is alleged that the victim has asked the petitioner for ginger and he told the victim to go inside the house and bring it, accordingly when the victim went into the house it is alleged that the petitioner hugged and touched her inappropriately and threatened that she will not be spared if she discloses to her parents as regards the incident. The complaint has been lodged, investigation is completed and charge sheet has been filed.

(3.) Learned counsel for the petitioner states that the proof of offence is a matter for trial and that the investigation is completed and also noticing the nature of allegations made and the punishment prescribed for the offences, petitioner is entitled to be enlarged on bail and submits that he would co-operate with the Investigating Authorities.