ABDUL SALAM S A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused seeking bail in Crime No.306/2018 of Vitla Police Station registered for the offences punishable under section 354 of Indian Penal Code and sections 8 and 12 of Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act, 2012"). After completion of investigation, charge sheet has been filed for the offences punishable under sections 354(A) and (D) of Indian Penal Code and sections 10 and 12 of POCSO Act, 2012.

(2.) I have heard the learned counsel appearing for the petitioner and learned HCGP for the respondent - State.

(3.) It is the case of the prosecution that on 30.12.2018, at about 10.00 a.m., when the victim girl aged about 9 years had been to the mobile shop of the accused situated at Mani Village, in order to download a Tulu movie in a pen-drive, at that time, accused is stated to have called her inside the shop and shown her some obscene pictures and also touched her private parts and gave her Rs.10/- stating that she should not disclose the matter to anybody. The complaint was lodged by the mother of the victim. The accused came to be arrested on 31.12.2018. After completion of investigation, charge sheet has been filed.