K.P.NARASIMHASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri Shivaraj N.Arali, for petitioner and Sri K.Nageshwarappa, learned HCGP for respondent is present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.12/2020 for the offences punishable under Sections 354 & 376 of IPC and Sections 4, 8, 10 & 12 of POCSO Act, of the respondent Police Station.