AJIT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused No.1 under Section 439 Cr.P.C. praying to release him on bail in Crime No.21/2019 of Haunsbhavi Police Station for the offences punishable under Sections 363 , 366 , 376(2)(n) and 109 of the IPC R/w. Sections 4 , 6 , 8 , 12 and 17 of Protection of Children from Sexual Offences Act, 2012 and Sections 9 and 11 of Restraint of Child Marriage Act.

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

(3.) The facts leading to the case are that, on 30.01.2019, the father of the victim filed a complaint alleging that his victim daughter went to college at about 8.30 am on 18.01.2019 by saying that there was farewell function in the college and she did not return home even after 6.00 pm. When he made enquiry by going to the college, she was not there and the college was closed. Their search went in vain. Subsequently he came to know that the accused/petitioner was moving with his victim daughter since one year and he was advised and the same was informed to the parents of the accused. It is further alleged that, the victim returned home on 25.01.2019 at about 8.00 pm and on enquiry, she disclosed that when she had been to college, accused/petitioner forcibly took her on motorbike and has sent back on 25.01.2019. On the basis of the complaint a case has been registered.