MANOJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the accused in Spl.Case No.267/2019 for the alleged offences punishable under Sections 363 , 376(i)(n) , 417 of the Indian Penal Code, 1860 and under Sections 4, 6 and 12 of the POCSO Act, 2012.

(2.) Since from the date of his arrest, he is in judicial custody. Therefore, the counsel is praying to enlarge him on regular bail among the grounds urged therein.

(3.) Heard the learned counsel for the petitioner and learned HCGP for the State who are appearing through video conference.