ABHISHEK @ ABHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 439 of the Code of Criminal Procedure to enlarge him on bail in Crime No.153/2018 of Rajagopalnagar Police Station for the offences punishable under Sections 363, 366, 376 of Indian Penal Code and under Section 6 of the Protection of Children from Sexual Offences Act, 2012.

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

(3.) The factual matrix of the complaint are that, on 17.03.2018, the mother of the victim filed a complaint alleging that her victim daughter aged about 17 years called her grandmother over the phone and informed that she is going with Abhi and not to search for her. On the basis of the said information, a missing complaint was filed and a case was registered in Crime No.153/2018. Subsequently, during the course of investigation, the accused and victim were apprehended and the statement of the victim was recorded and after investigation, the chargesheet has been filed.