Sathisha vs State By SPP & Anr.

Accused in Special Case No.370/2024 pending before the Court of Additional District and Sessions Judge, FTSC-I at Hassan arising out of Crime No.78/2024 registered by Nuggehalli Police Station, Hassan for offences punishable under Sections 376(3) and 506 of Indian Penal Code and Section 6 Protection of Children from Sexual Offences Act, 2012 is before this Court in this Criminal Petition filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking regular bail.

Heard the learned counsel appearing for the petitioner and learned High Court Government Pleader appearing for the respondent - State.

FIR in Crime No.78/2024 was registered by Nuggehalli Police Station, Hassan against the petitioner herein, based on first information dated 24.06.2024, received from respondent No.2, who is the mother of the victim girl who was aged 14 years as on the date of registration of FIR. In the said case, petitioner was arrested on 27.06.2024 and remanded to judicial custody. After completing investigation, charge sheet has been filed against him for the aforesaid offences.

The bail application filed by the petitioner before the jurisdictional Court in Spl.C.No.370/2024 was rejected on 19.09.2025. Therefore, the petitioner is before this Court.

Perusal of the material on record would go to show that petitioner had developed intimacy with the victim girl when she was studying in 7^th standard in the year 2023. By inducing and threatening her, he had sexual intercourse with her multiple times and as a result she had conceived. As on the date of registration of FIR, the victim girl was pregnant by 7 months. In the DNA test report, it is stated that petitioner is the biological father of the baby born to the victim girl. It is brought to the notice of this Court that case before the Trial Court is at the fag end and only one charge sheet witness is now required to be examined to prove the age of the victim.

Under the circumstances, I am of the opinion that if this petition is disposed of with a request to the Trial Court to expedite the trial and dispose of the main case within a time frame, the same would serve the ends of justice. Accordingly, the following:

The Criminal petition is disposed of with a request to the Trial Court to expedite trial and dispose of the main case on merits as expeditiously as possible but not later than a period of 4 months from the date of receipt of certified copy of this Order.