SANTHOSH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard both sides.

(2.) This is a petition under Section 439 of Cr.P.C. Initially the FIR was registered in Crime No.90/2020 in relation to offences punishable under Sections 4(2), 5(m), 5(p) and 6 of POCSO Act and Sections 376(2) , 376(AB) of IPC.

(3.) The complainant is the sister of the father of the victim girl. She alleged that her brother's minor daughter was subjected to sexual intercourse by the petitioner. On the basis of this complaint, the police held investigation and filed charge sheet for the offence punishable under Section 4(2) of POCSO Act and Section 376(AB) read with Section 511 of IPC.