KIRAN H S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under Section 439 of Cr.P.C. to release him on bail in Crime No.293/2017 (SPL.C.C.No.75/2018) of Hulimavu Police Station for the offences punishable under Sections 366, 376, 342 of IPC and Sections 4, 5 (L) read with Section 6 of POCSO Act.

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

(3.) Conspectus of the prosecution case are that the mother of the victim girl filed a complaint alleging that her daughter-victim and petitioner-accused were working in Meenakshi Mall and fell in love with each other and thereafter, the accused took the victim girl to his house and hence, she was in the house of accused- petitioner, he induced her that he is going to marry her and had sexual act. Thereafter, many times he had sexual act under the guise of promise of marrying when the victim girl was with him in his house. It is further alleged that the complainant went to the house of the petitioner and brought her daughter-victim back and again the petitioner-accused had taken the victim girl to his house and kept her with him. On the basis of the complaint, a case was registered.