HANUMANTHA MOGAVEERA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.2951/2020 and Criminal Petition No.3000/2020 are filed by accused No.1 in Crime Nos.14/2019 and 16/2019 of Women Police Station, Udupi, for the offences punishable under Sections 376(1), 376(3), 377, 506 of IPC; Sections 5(f)(i)(o)(p), 6, 21(2) of the Protection of Children from Sexual Offences Act, 2012 ('the POCSO Act' for short); and Sections 3(1)(w)(i)(ii), 3(2)(v), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) I have heard Sri.D.L.Jagadish, learned Senior Counsel for Sri.H.Pavana Chandra Shetty, learned counsel for the petitioner-accused No.1 and Sri.R.D. Renukaradhya, the learned HCGP for the respondent- State in both the cases.

(3.) Though the two cases have been registered against the petitioner-accused No.1, the facts, allegations and question of law involved in both the cases are similar, they are clubbed together and common order is passed.