AKKULA SURESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Ss. 437 85 439 of the Code of Criminal Procedure, 1973 to enlarge the petitioner/Accused on bail in Crime No.109 of 2021 of Samalkot Police Station, East Godavari District, registered for the offences punishable under Ss. 366, 376 (2)(n)(3) of the Indian Penal Code,1860 (for short "I.P.C") and Sec. 5 (L) r/w ,6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

(2.) Brief facts of the case are that the petitioner fell in love with the victim girl by name Peyyala Hemalatha, who is the daughter of defacto complainant. While so, on 23/2/2021, petitioner along with victim girl went away and moved around various places. Subsequently, on 27/3/2021 both of them returned to their places and the petitioner left the victim girl at her village. On the report given by the defacto complainant, police registered a case in Cr.No.109 of 2021 against the petitioner and investigated into.

(3.) Heard learned counsel for the petitioner as well as the learned Additional Public Prosecutor for the respondent / State.