PRABHU JAYARAJ S.G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Copies of the petition is served on the complainant/respondent No.2.

(2.) This is a petition under sec. 439 Cr.P.C. Petitioner is facing trial for the offence under Sec. 376-C, 114, 506 of IPC and Sec. 5(f), (m) and 6 and 8 of the POCSO Act.

(3.) Petitioner's counsel submits that there was a direction to the trial court to complete the trial within two months and the same is not completed. The evidence given by the witnesses do not disclose prima facie case against the petitioner. She also submits that the petitioner's mother died on 3/4/2020 and to enable the petitioner to perform the last rites, the petitioner may be released on bail. Petitioner also submits that the trial court has recorded statement of the accused under sec. 313 Cr.P.C.