ANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Code of Criminal Procedure, seeking to enlarge him on bail.

(2.) Brief facts of the prosecution case as per FIS and the other charge sheet materials are as under;

(3.) After setting the law into motion, the Investigating Officer after investigation filed the charge sheet for the offences under Section 376(2)(n) of Indian Penal Code and Section 6 of the POCSO Act.