YALLALINGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. to enlarge the petitioners/accused Nos.1 and 2 on bail in Special Case (POCSO) No.213/2021 pending on the file of learned Special Court for POCSO and I Addl. Sessions Judge, Raichur, arising out of Crime No.37/2021 of Sirwar Police Station.

(2.) Charge sheet has been filed against the accused/petitioners for offences punishable under Sections 366(A), 354(A), 342, 323, 504, 506 R/w 34 of IPC, Sections 8 and 17 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act') and Sections 3(1)(c)(r)(s)(wii), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short 'SC/ST (P.A.) Amendment Act, 2015').

(3.) Heard the learned counsel for petitioners, learned High Court Government Pleader for respondent- State and perused the material available on record.