SURYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Section 439 of Cr.P.C. praying to release him on bail in Special CC.No.761/2018 (Crime No.267/2018 of RT Nagar Police Station) for the offences punishable under Sections 363, 376 of IPC and Sections 4 and 6 of POCSO Act.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent- State. Though the notice has been served on the complainant, she has remained absent.

(3.) Before going to consider the submissions made by the learned counsel appearing for the parties, it is necessary to state the facts of the case in brief. The complainant is the mother of the victim girl. She is working as Security in Ambedkar Medical College. It is alleged in the complaint that the victim is pursuing her studies in Vidya Vani School. On 8.9.2018 early morning she was found missing from the place where she was sleeping and as such a missing complaint was filed. Subsequently during the course of investigation, she was traced and accused was also apprehended. After completion of investigation the charge sheet has been filed against the accused for the offences punishable under Sections 363, 376 of IPC and Sections 4 and 6 of POCSO Act.