SATHYARAJU Vs. STATE

JUDGEMENT

(1.) It is noticed that notice to the mother of the victim has been served on 02.06.2020 as per the memo filed by learned High Court Government Pleader which is taken on record.

(2.) The petitioner is seeking to be enlarged on bail pursuant to his arrest consequent to execution of non bailable warrant issued by the trial Court during the pendency of the proceedings in Spl.C.C.No.72/2016 (Crime No.717/2015) for the offences punishable under Sections 363 , 366 , 376 of IPC and Sections 4, 5(L) and 6 of the POCSO Act, 2012.

(3.) It is the submission of the learned counsel for the petitioner that during the pendency of the proceedings before the trial Court, the petitioner was enlarged on bail as per the order of the trial Court on 19.09.2016 and further submits that he was regularly appearing before the Court and later there was some lapse on the part of the petitioner of non appearance before the Court as a result of lack of communication and proper instructions from the counsel.