GOPAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Section 439 of Cr.P.C. for grant of bail in P.S. Crime No.96/2019 of Hanagal Police Station pending before Ist Additional District and Special Judge, Haveri in Spl S.C. No.127/2019 for the offences punishable under Sections 363, 366, 341, 376, 109 read with Section 34 of IPC and also under Sections 4, 6, 8, 12, 16 and 17 of POCSO Act.

(2.) The facts briefly stated are that on the complaint filed by uncle of the victim girl, the respondent-Police have registered the case. The allegations are that on 25.04.2019, at about 10.00 a.m., the petitioner-accused No.1 has kidnapped the victim minor girl and has committed rape against her will and on the pretext that he will marry her. On registering the case, the Police have conducted investigation and the accused was arrested on 30.04.2019. 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 learned HCGP for the respondent-State, perused the prosecution papers available at this stage.