PRAKASHA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri.Nagaiah for Sri Sathisha, for petitioner and Sri.K.Nageshwarappa, learned HCGP for respondent No.1 are present. Notice to complainant- respondent No.2 served through police.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.124/2019 for the offences punishable under Sections 363, 354(D), 366, 376, 342 of IPC and Section 9 of the Prohibition of Child Marriage Act and Sections 6, 12 of Protection of Children from Sexual Offences Act and Sections 3(2)(va), 3(1)(w)(i)(ii) of SC/ST(POA) Act of the respondent No.1 Police Station.