SHIVAKUMAR.G. Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State. Perused the records.

(2.) Petitioner is the sole accused in Crime.No.124/2018 (S.C.No.79/2019) registered by Andersonpet Police Station, K.G.F, pending on the file of II Additional Sessions Judge, Kolar for the offence punishable under Sections 363 and 376 of IPC and Section 4 of POCSO Act and Section 9 of Child Marriage Restraint Act.

(3.) Admittedly, the victim girl crossed the age of 17 years. The allegations are that, victim girl is the daughter of the complainant by name Narayanappa of Beeranakuppa Village, KGF Taluk. Entire charge-sheet papers discloses that the accused as well as victim loved each other and they started wondering together to various places. In this context, on 05.10.2018 they went to Tirupati and got married and thereafter, started living together as husband and wife. In fact, due to such relationship, victim has become pregnant. The accused has been arrested and in judicial custody. Presently, charge sheet has been filed.