PRASANNA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today. Learned counsel Sri. Ashok B. Patil for petitioner and Sri. K.Nageshwarappa, learned HCGP for respondent are present.

(2.) The petition is filed under Section 439 of Cr.P.C. praying to enlarge the petitioner on bail in Crime No.83/2020 registered by the respondent- Police for the offence punishable under Sections 420 114 , 34 and 376 of IPC and under Sections 4 and 6 of POCSO Act, pending on the file of II Additional District and Sessions Judge, Kolar.

(3.) The date of complaint is 26-4-2020. Petitioner was arrested and remanded to judicial custody on 05-05-2020.