MANDA VIJAY KARTHIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present criminal appeal has been filed by the Appellant / Accused No.1 seeking to set aside the Order dtd. 2/6/2025 passed in Crl.M.P.No.499 of 2025 in Crime No.110 of 2025 on the file of learned Special Judge for Speedy Trial of offences under Protection of Children from Sexual Offences Act, Vijayawada and to release him on bail.

(2.) Heard Sri G.V.V.S.R.Subramanyam, learned counsel for the appellant and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.

(3.) The case of the prosecution is that prior to 31/12/2024 at Gannavaram Village and Mandal, the accused No.1, who belongs to SC-Madiga community with his deceitful words on the pretext of love and marriage, committed penetrative sexual assault against the victim girl, aged about 16 years, who belongs to Scheduled Caste and A2 who is friend of A1 and belongs to Kapu community, also committed penetrative sexual assault against the victim forcibly, though she refused. Later the victim became pregnant. In this connection, a case was registered in Crime No.110 of 2025 of Gannavaram Police Station for the offences punishable under Ss. 64(2)(m) r/w 3(5) of BNS, Sec. 6 of POCSO Act and under Sec. 3(2)(v) of SC and ST (PoA) Act, 1989.