STATE OF KARNATAKA Vs. RAVICHANDRA MANJUNATH HALLER

JUDGEMENT

(1.) This petition is filed by the State for setting aside the order dated 03.12.2018 in Special Case No.70 of 2018 passed by the Special Judge, Uttara Kannada, Karwar and to cancel the bail granted to the respondent-State.

(2.) The facts briefly are that on the complaint filed by Smt. Shivamma Haller - mother of the victim a criminal case was registered against the respondent- accused for the offence punishable under Sections 4 and 6 of the protection of children from sexual offences Act, 2012 and Section 376 of I.P.C. After completion of the investigation the charge sheet was filed and case was numbered as Special Case No.70 of 2018. The learned Special Judge considering the facts and circumstances of the case granted the regular bail subject to the certain terms and conditions.

(3.) Being aggrieved by the order granting bail to the accused, the State has filed this petition.