VIDYASAGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.122/2020 of Chincholi Police Station, Kalaburagi District, for the offences punishable under Sections 363, 366(A), 448, 343, 376(2)(N) of IPC and Sections 4 and 6 of the POCSO Act.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the State.

(3.) The factual matrix of the case is that at the first instance when the complaint was given, penal provisions of Sections 363 and 366(A) were invoked against the petitioner herein and after the investigation, the police have filed the charge sheet and invoked additional offences i.e., Sections 448, 343, 376(2)(n) of IPC and Sections 4 and 6 of the POCSO Act.