SHIVAMURTHY MURUGHA SHARANARU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard Sri. Sandeep S. Patil., learned counsel appearing for the petitioner, Sri. Kiran S. Javali, leared SPP-I along with Sri.K.S.Abhijith, learned HCGP appearing for the respondent and have perused the material on record.

(3.) The petitioner, the pontiff Jagadguru Murugarajendra Bruhanmutt and President of the Jagadguru Murugarajendra Vidya Peeta is before this Court seeking the afore-quoted prayer. The circumstance that drives the pontiff to this Court is, that a crime being registered against the petitioner in Crime No.155/2022 for offences punishable under Ss. 376(2)(i), 376(3) read with Sec. 149 of the IPC and Ss. 17 , 5(1) ad 6 of the Protection of Children from Sexual Offences Act, 2012 , pursuant to which, the Pontiff is presently housed in prison.