GANTA PRASAD 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 petitioner/accused in connection with Crime No.456 of 2021 of Gokavaram Police Station, North Zone, Rajamundry, East Godavari District for the offences punishable under Sections 376(2)(e) of the Indian Penal Code, 1860 (for short 'IPC ') and Section 5(e) read with Section 6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 (for short 'POCSO Act ').

(2.) The case of prosecution is that the de facto complainant, who is a minor girl lodged a complaint wherein it was stated that when the de facto complainant was shifted to the petitioner, who is RMP, by her parents as she suffering from body and head ache, the petitioner injected saline to the complainant and also one tablet to her and when her mother left from that place and her father left for purchase of injection as directed by the petitioner, the petitioner misbehaved with her. Basing on the said complaint, present crime was registered. Petitioner was arrested and remanded to judicial custody on 06.09.2021.

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