PUDI VENKATESH BALAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioners/A-2 and A-3 in connection with Crime No.165 of 2021 of Gajulamandyam Police Station, Tirupati, Chittoor District, for the offences punishable under Sections 363, 366-A, 376(2) of the Indian Penal Code, 1860 (for short 'IPC') and Section 3 r/w 4, 16 r/w 18 of the Prevention of Children from Sexual Offences Act, 2012 (for short 'POCSO Act').

(2.) The case of prosecution is that a complaint was lodged by the de facto complainant who is father of the victim girl wherein it was stated that A-1 used to follow the victim girl and insisted her to marry him. It is stated that on 29.07.2021 A-1 to A-4 at about 11.00 Am reached CBID Colony, Renigunta and from there abducted the victim girl who is minor and went to Chennai and A-1 obtained a room in Sai International Lodge and then A-2 to A-4 left the victim with A-1 and left the place along with car. Later A-1 enjoyed the victim girl sexually and on 05.08.2021 A-1 left the victim girl. Basing on the said complaint, present crime was registered.

(3.) Heard Sri V.Siva Prasad Reddy, learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State.