WILSON Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of Cr.P.C., praying to enlarge the petitioners on bail in the event of arrest in Crime No.60/2019 (Spl.Case POCSO No.77/2019), of M.B.Nagar Police Station, District Kalaburagi City, for the offences punishable under Sections 363A, 376(2) (n), 506 of IPC and under Sections 4, 6, 10, 21 of POCSO Act and under Sections 9, 10 of Minor Child Marriage Prohibition Act, 2006, pending before II Addl.Sessions Judge, Kalaburagi. In Criminal Petition No.201592/2019 : Between :

(2.) Sachin S/o Bakkappa Kamble, Age: 20 years, Occ: Student, R/o Gumma Village, Tq. and Dist. Bidar-585 401.

(3.) Anil @ Anilkumar, S/o Sharanappa Kamble, Age : 42 years, Occ: Goundi work Occ: Private Work, R/o Gumma Village, Tq. and Dist. Bidar-585 401, Now residing at Pathanchur-502319, Tq. and Dist: Sangareddy, State Telangana. . Petitioners ( By Sri Santhosh Patil, Advocate ) And: