LINGANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.114/2021 (Special Case No.369/2021 of Madhugiri Police Station, Tumakuru pending on the file of Additional District and Sessions Judge (FTSC-1), Tumakuru for the offences punishable under Ss. 448, 376AB, 506 of IPC and Sec. 6 of POCSO Act.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent No.1-State. Though respondent No.2 is served, but remained unrepresented.

(3.) The case of the prosecution is that the complainant who is the mother of the victim girl filed a complaint to the Police on 3/9/2021 alleging that the petitioner is said to have sexually assaulted her minor daughter aged about 11 years 10 months. Based upon the complaint, the Police arrested the petitioner on 4/9/2021 and he was remanded to the judicial custody. His bail petition came to be rejected during the investigation stage. Hence, he is before this Court after filing of the charge-sheet.