DUNGAR SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri.H.M.Suresh Kumar for petitioner and Sri.K.Nageshwarappa, learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.5/2020 for the offences punishable under section 376(2)(f)(n) of IPC and Section 6 of POCSO Act of the respondent Police Station.