NAGARAJA Vs. STATE BY CHINTAMANI P.S.

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the petitioners and the learned HCGP for the respondent/State.

(2.) The petitioners are accused Nos.1 to 5 respectively in Crime No.186/2020 of Chintamani Police Station, registered for the offences punishable under Sections 9, 10 and 11 of the Prohibition of Child Marriage (Karnataka Amendment) Act, 2016, Section 376 of IPC and under Sections 4 and 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Learned Senior Counsel appearing for the petitioners submits that he may be permitted to withdraw the petition in so far as petitioner No.1/accused No.1 is concerned, with liberty to file a fresh petition after obtaining necessary documents.