THANKACHAN LALU LALU SEBASTAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant bail to him in S.C.No.270 of 2021 on the file of Metropolitan Sessions Judge, Cyberabad at L.B.Nagar, arising out of Cr.No.781 of 2020 of Malkajgiri Police Station, registered for the offences under Sections 354-A, 376(2)(O), 376(3) IPC and under Section 5(1) read with Sections 6, 9(1) read with 10 of POCSO Act,2012 and under Section 3(2) of SCs & STS (POA) Act, 2015.

(2.) Heard learned counsel appearing for the petitioner/accused, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record. Party-in-person-the 2nd respondent/de-facto complainant is present before the Court.

(3.) The case of the prosecution is that the petitioner/accused being neighbor of the house of de-facto complainant used to call her daughter into his house and exploited her sexually on several occasions and threatened to kill her if she reveals the same to anyone.