TAMBA MAHESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal has been filed against dismissal of the bail application vide impugned Order dtd. 19/2/2025 passed in Crl.M.P.No.111 of 2025 on the file of the Court of Special Judge for Trial of Offences under the POCSO Act, Chittoor in connection with Crime No.182 of 2024 of I Town Police Station, Chittoor, which is registered against the Petitioner for the offences punishable under Ss. 376(2)(n) and 506 IPC and Sec. 5(1)(j)(ii) of POCSO Act and Sec. 3(2)(va) of the Scheduled Castes and Scheduled Tribes (PoA) Act.

(2.) The case of the Prosecution, in brief, is that the Petitioner/Accused developed friendship with the minor girl who belongs to Scheduled Caste through Instagram. By saying deceitful words and by threatening her, he committed rape against the minor girl several times. She became pregnant. Basing on the complaint given by the father of the victim girl, a Criminal case has been lodged and registered against the Petitioner/Accused viz., Crime No.182 of 2024 of I Town Police Station, Chittoor. Petitioner is aged about 21 years and completed graduation. The bail application vide Crl.M.P.No.111 of 2025 filed by the Petitioner/Accused was dismissed by order dtd. 19/2/2025 by the learned Special Judge for Trial of Offences under the POCSO Act, Chittoor. Hence, the Petitioner filed the present Criminal Appeal seeking to grant regular bail to him.

(3.) Heard Sri D.Purnachandra Reddy, learned counsel for the Appellant/Accused and learned Assistant Public Prosecutor appearing for the respondent-State. Perused the material on record.