HANUMANTHAPPA, S/O. MARIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.163/2020 registered by Jagaluru Police Station for the offence punishable under Sec. 376 of IPC, Sec. 6 of the POCSO Act and Sec. 9 of the Child Marriage Restraint Act.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1-State.

(3.) Notice though served on respondent No.2 but remained unrepresented.