GAGANA RAMU 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 enlargement on bail in Crime No.269 of 2019 of Alwal Police Station, Cyberabad, Ranga Reddy District, registered for the offences punishable under Sections 376, 506 of IPC r/w. Sections 4 and 5 of POCSO Act, 2012.

(2.) The case of the prosecution is that the petitioner/Accused had committed rape of the defacto complainant and threatened her not to disclose the same to anybody.

(3.) Heard learned counsel for the petitioner/Accused and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.