AVULA REDDI NAGAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the Petitioner/Accused, seeking regular bail, in Cr.No.124 of 2023 of Tanakal Police Station, Sri Satya Sai District.

(2.) A case has been registered against the Petitioner for the offences punishable under Sec. 376, 506 of Indian Penal Code, 1860 (for short, 'the IPC') and Sec. 5 and 6 of Protection of Children from Sexual Offences Act, 2012 (for short 'the POCSO Act').

(3.) Case of the Prosecution, in brief, is that the Victim is a minor girl, aged about 16 years and while she was studying 10th Class in Government High School, Tanaka, Accused, who was her Telugu Teacher and on one day, when she went to staff room for drinking water, Accused, who was alone at that time, by threatening her and committed rape on her and intimidated her that he will kill her, if she reveals the matter to anybody and due to fear, she did not disclose the incident to anybody and since then, he has been threatening her and committed rape on her several times and as a result, the Victim conceived and gave birth to a male child. In this connection, on the report of the Victim's mother, a case in above crime was registered for the above offences.