- (1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent/State.
(2.) This petition is filed under Section 439 of Cr.P.C., seeking bail in connection with Crime No.95/2019 of Women Police Station, Tumakuru, registered for the offence punishable under Sections 8 and 6 of POCSO Act and under Sections 506 and 376 of IPC. Investigation is complete and charge-sheet is filed.
(3.) The case of the prosecution is that; The complaint is lodged by the mother of the minor victim girl. The victim girl is aged about 8 years and she is studying in III Standard. On 05.10.2019 at about 5.30 p.m., she had gone to the shop to get the dresses ironed. While she was returning to her house, the accused/petitioner by telling that he will give chocolate, took her to nearby garage, removed her pant and touched her private part with his finger. Further, he threatened her not to scream and not to inform the matter to her parents.;