MALLIKARJUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused under Section 439 of Cr.P.C. seeking bail in Crime No.30/2019 (Spl.C.No.457/2019) registered for the offence punishable under Sections 5(M), 6, 8 of Protection of Children from Sexual Offences Act, 2012 and Section 376AB of IPC by Adugodi Police Station.

(2.) The prosecution case is that on the complaint filed by the mother of the victim, Adugodi Police have registered a case. On conducting the investigation, charge sheet is filed. The bail petition filed by the petitioner before the LIII Addl. City Civil and Sessions Special Judge, Bengaluru City (CCH-54) is rejected.

(3.) Heard learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1-State. Perused the charge sheet records.