JATAVATH NAGANJANEYA NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C. ") seeking regular bail to the petitioner/Accused in Crime No.230 of 2021 of Disha Women Police Station, Guntur for the offences under Sections.354(D), 509, 506 of Indian Penal Code (for short "I.P.C ") and later altered to Sections.376(2)(n) I.P.C and Sections.3, 4 of POCSO Act, 2012.

(2.) The case of the prosecution in brief is that, the victim girl was a minor. The accused was neighbour living by running auto. He married her forcibly without the consent of the parents of the girl and started having forcible sexual intercourse with the girl several times. He threatened her not to reveal the said facts to her parents as such the girl never revealed the same to her parents due to fear. On 03.09.2021 the accused threatened her in the same manner, then the girl escaped from the place and narrated the facts to her parents. Basing on the said facts, the present case is registered before the Disha Mahila Police Station.

(3.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.