R. RAJESH 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 the petitioner/accused seeking to grant bail to him in connection with Crime No.20 of 2021 on the file of Saifabad Police Station, Hyderabad, registered for the offences punishable under Section 376 AB IPC and under Section 6 read with Section 5 of POCSO Act, 2012.

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

(3.) The case of the prosecution is that the petitioner/accused has committed sexual assault on the victim girl, aged about 4 years, to fulfill his sexual desire, and also beaten her black and blue upon crying of victim.