J LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is in judicial custody after arrest, during investigation in Crime No.44/2011 for the offence punishable under Sections 366(A) and 376 of IPC on the basis of the report submitted by one Vasanth, uncle of a minor girl by name Baby Shalini. His attempt before the jurisdictional Court failed as the Investigating Officer has raised charge for the offence punishable under Section 376 also.

(2.) The State has been given opportunity to file counter, which is not done. But the learned Government Pleader Sri. Raja Subramanya Bhat has, on the basis of the material, opposed bail.

(3.) Heard.