GEETA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.2 is seeking to be enlarged on bail in connection with his detention pursuant to the proceedings in Crime No.121/2018 with respect to the offences punishable under Sections 3, 4, 5 and 6 of Immoral Traffic Prevention Act, 1956 and Sections 4, 6, 17 of Protection of Children from Sexual Offences Act, 2012 and Sections 370, 506 and 149 of IPC.

(2.) The case of the prosecution is that, accused Nos.1 to 4 are alleged to have committed the aforestated offences. It is stated that CW.6-the victim is a minor girl, aged about 15 years and was taken by accused Nos.2 and 3 for the purpose of prostitution and to earn money. It is stated that accused Nos.2 to 4 have similarly secured many girls from different places and have engaged them in prostitution. The further case of the prosecution is that accused Nos.2 to 4 have taken the victim girl from Davanagere to Gadag and that accused Nos.1, 5 and 6 have committed the offences as mentioned in the charge sheet.

(3.) The complaint was lodged and charge sheet has been filed after completion of the investigation. It is stated that the trial has commenced and the evidence of PWs.2 and 3, who are CW.6-mother of the victim and CW.8-victim have been examined and both have not supported the case of the prosecution. In fact, it is stated that CW.8 has not identified the petitioner/accused No.2.