LAXMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The de facto complainant is served and unrepresented.

(2.) This successive bail petition is filed by the petitioner/accused under Section 439 of Cr.P.C. seeking grant of bail in Crime No.30/2020 registered by Koppal Women Police Station for the offences punishable under Sections 506, 448, 376AB, 376(1)(3) of IPC and Sections 4 and 8 of POCSO Act, 2012.

(3.) Heard learned counsel for the petitioner and learned High Court Government Pleader.