SHRINIVAS 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.27/2020 pending on the file of Additional City Civil and Sessions Judge, Bengaluru in Special Case No.153/2020 for the offences punishable under Ss. 7, 8, 9(m) of the Protection of Children from Sexual Offences Act, 2012, Ss. 506 and 342 of IPC and Sec. 3(1)(w)(i)(ii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Respondent No.2 served unrepresented.

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