AFRID Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri.Adinarayanappa, 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 respect of Crime No.246/2019 registered by the respondent Police initially for the offence punishable under Section 363 of IPC. However, on completion of investigation, the final report was filed for the offences punishable under Section 376(3) of IPC and Sections 4 and 6 of Protection of Children from Sexual Offences Act, 2012.