RAJU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent No.1/State. Respondent No.2 has been served but there is no representation.

(2.) This petition is filed under Sec. 439 of Cr.P.C., seeking to enlarge the petitioner on bail in Crime No.37/2022 of Kunchawaram police station, Dist. Kalaburagi, registered for offence punishable under Ss. 363, 366-A of IPC.

(3.) On completion of investigation, charge sheet has been filed against accused Nos.1 and 2 for offence punishable under Ss. 363, 366-A, 342 read with Sec. 34 of IPC and under Ss. 8 and 12 of the POCSO Act, 2012.