BANDU NAGAMANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/A3, seeking anticipatory bail in Crime No.194 of 2019 of Manuguru Police Station, Bhadradri-Kothagudem District, registered for the offences punishable under Sections 366 (A), 342, 376 (2) (i) r/w 109 IPC and 6 and 17 of POCSO Act.

(2.) The case of the prosecution is that the father of the victim girl made a complaint on 19.07.2019 at about 14.30 hours before the police alleging that his daughter aged about 17 years completed nursing course in vocational. It is further alleged that when he returned home after attending night duty, his wife found that his daughterSwapna was found missing. The victim was trapped and also fell in love with Prabhakar-A1, who is brother of the petitioner. It is further alleged that when the victim was in 7 months pregnancy, A1 refused to marry her. Basing on the complaint, police registered a case for the above offences.

(3.) Heard learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing for respondent-State.