KARTHIKEYAN Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. ection 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') is filed on behalf of the Petitioner/Accused seeking anticipatory bail in Crime No.10 of 2025 of Nagari Urban Police ice Station, Chittoor District, registered for the offences punishable under Ss. 62 read with 64(1), 74, 75(2), 333 Bharatiya Nyaya Sanhitha, 2023 (for short, 'BNS') and Sec. 7 read with 8 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'POCSO Act').

(2.) The prosecution's 's case, case in brief, is that on 4/1/2025 at approximately pproximately 2.30 p.m., the accused visited the complainant's residence and handed Rs.5,000.00 to the victim. The victim then called her father to enquire whether she should accept the cash. In response, the complainant instructed her, through phone, not to allow the accused to enter their house in his absence. At approximately 2.45 p.m., the accused forcibly entered the complainant's house, beat the victim girl and pushed her down, bolted the door from inside and due to fear, she raised hue and cries. The accused closed her mouth, beat her cheeks and forcibly attempted to commit rape on her. On hearing her cries, the neighbours rushed there, on that the accused escaped from there.

(3.) Learned counsel for the Petitioner submits that the Petitioner has been falsely implicated in the present crime due to serious disputes with the defacto complainant. Moreover, the alleged incident, which is said to have occurred on 4/1/2025 and was reported on 7/1/2025, with a delay of 3 days. Additionally, there is no material evidence to establish that the Petitioner attempted to commit rape on the victim. The Petitioner is willing to furnish suitable security and comply with any conditions set by the Court and therefore prays for the grant of bail.