BOINI ANIL KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by petitioners/A1 to A4 seeking to grant bail in S.C.No.84 of 2021 on the file of I Additional District and Sessions Judge, Medak at Sanga Reddy in connection with Cr.No.29 of 2021 on the file of Sadasivpet Police station, Sanga Reddy District, registered for the offences punishable under Sections 366-A, 376(2)(n), 376(D) IPC and under Section 5(g)(l) r/w sec.6 of POCSO Act,2012 and Section 5 of Immoral Traffic (Prevention) Act, 1956.

(2.) Heard Sri S. Ram Reddy, learned counsel appearing for the petitioners/A1 to A4 and learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that on 09.01.2021, A1 to A3 have taken the daughter of de-facto complainant to an isolated place in the village of Peddapur, in a car, and they assaulted her sexually and threatened her with dire consequences.