KUTHALI NARESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/accused, for grant of anticipatory bail in Crime No.238 of 2019 of P.S. Kosgi, Narayanapet District, registered for the offences punishable under Sections 366 and 376(2)(i)(n) of the Indian Penal Code and Section 5(1) read with Section 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard the learned counsel for the petitioner/accused, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that the petitioner/accused developed acquaintance with the victim, who is a minor. About two months prior to 03.12.2019, when she was alone in her house, the petitioner went to her house and participated in sexual intercourse with her. On subsequent days also he participated in sexual intercourse with her for several times and that on 29.10.2019, when she was in her college, he forcibly took her away to Hyderabad by telling gullible words, kept her in his friend's room and again participated in sexual intercourse with her and later dropped her in Tandur.