SHANKAR Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused No.1 under Section 439 of Cr.P.C seeking his release on bail for the alleged offences punishable under Sections 363, 370 read with Section 34 of IPC and also under Sections 81, 84 and 87 of the Juvenile Justice (Care and Protection Children) Act, 2015 registered by the respondent-police in.

(2.) Facts of the prosecution case is that on 21.04.2016, complainant Smt. Parvathi has filed the complaint alleging that her daughter Anitha aged 4 years and her son aged 2 1/2 months were sleeping on the premises infront of Taluk Office, Nanjanagud. At about 1.00 a.m., when she was feeding her child, a Maruthi Car came to the said place, one person came to her and snatched away her feeding child forcibly from her and fled away towards Chamarajanagar. She made cries. On hearing her cries, Sunil, Girish, Chandru, Ravi and others of Nanjangud chased the car on motorcycles upto Badanavalu village, but they could not stop the car. The persons, who came in the car had kidnapped her child.

(3.) Heard the arguments of the learned counsel appearing for the petitioner-accused No.1 and also learned HCGP for respondent-State.