Muniraju K R vs State Of Karnataka & Ors

M.G.S. Kamal, J

This petition is by accused No.1 in Crime No.70/2026 registered by Nelamangala Police Station, Nelamangala Sub- Division, Bengaluru City, for the offences punishable under Section 351(4) of BNS Act, 2023 and Section 12 of the Protection of Children From Sexual Offences Act 2012 and Section 67 of the Information Technology Act 2008, seeking grant of regular bail.

Allegation in the complaint is that the accused herein was advised about a year ago by the complainant not to have anything to do with her daughter on the pretext of his love towards her. That for about one year accused had remained silent. That about 4 days prior to the incident the accused had sent text messages to the victim girl. That on 17.03.2026 when the complainant went home she found victim girl had consumed pesticide and was taken to the hospital for treatment. That the accused was responsible for her to consume the pesticide by texting messages. Accordingly, the compliant in Crime No.70/2026 came to be registered for the offence noted above.

Learned counsel for the petitioner submits that there is no prima facie case made out against the petitioner. Further the victim girl had merely attempted to commit suicide by consuming pesticides. The punishment for such offence is only 3 years. That the defacto complainant has no objection in grant of bail as the parties belonged to the same village.

Defacto complainant is present personally and also represented by her counsel. Learned counsel for the respondent No.2/complainant submits that she has no objection in granting the bail to the accused No.1.

Heard. Perused the records.

In the light of the aforesaid facts and circumstances and since the punishment prescribed for the offence is upto 3 years, considering the material placed on record, this Court deems it appropriate to grant bail as sought for.

Accordingly, following;

ORDER

(i) Criminal Petition is allowed.

(ii) The accused No.1/petitioner is directed to be enlarged on bail in Crime No.70/2026 registered by Nelamangala Police Station, Nelamangala Sub-Division, Bengaluru City for the offences punishable under Section 351(4) of BNS Act, 2023 and Section 12 of the Protection of Children From Sexual Offences Act 2012 and Section 67 of the Information Technology Act 2008, subject to the following conditions:

a) Accused No.1/petitioner shall execute a personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand only) with one local surety for the likesum, to the satisfaction of the jurisdictional Court;

b) Accused No.1/petitioner shall appear regularly on all the dates of hearing before the Trial Court unless the Trial Court exempts his appearance for valid reasons;

c) Accused No.1/petitioner shall not directly or indirectly threaten or tamper with the prosecution witnesses;

d) Accused No.1/petitioner shall not involve in similar offences in future;

e) Accused No.1/petitioner shall not leave the jurisdiction of the Trial Court without permission of the Trial Court until the case registered against him is disposed off.