YADAVALLI KARTHIK Vs. STATE OF A.P.

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.823/2023 of Ibrahimpatnam Police Station.

(2.) The above crime was registered against the Petitioner ffor or the offence punishable under Ss. 376(2)(n) of IPC and Sec. 6 of POCSO Act 2012, Sec. 3(2)(v) of SCs and STs (POA) Act.

(3.) The Prosecution's case, in brief, is that prior to 6/11/2023, the Accused is an auto driver and he is a resident of Kondapa Kondapally lly Village, Ibrahimpatnam Mandal. He developed an acquaintance with the Victim, who is a minor girl, aged about 16 years belongs to Schedule Caste. While dropped her at school and later with his deceitful words, induced her and committed penetrative sexual assault against her, as a result, she became pregnant. Based on the complaint of the Victim's mother, the crime has been registered against the Petitioner for the above-said offences.