SHARANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also High Court Government Pleader through video conference.

(2.) Perused the material petition averments and also the statement of objections filed by the respondent- State.

(3.) The case of the prosecution is that on the basis of the complaint lodged by one Kumari Huligemma, a case came to be registered by the respondent-police against the petitioner in Crime No.15/2020 (Spl. Case POCSO No.12/2020 for the offences punishable under Sections 354-D, 506, 509, 341, 504, 323 and 354 R/w Section 34 of Indian Penal Code and Section 8 and 12 of POCSO Act.