PRAVEENA Vs. STATE

JUDGEMENT

(1.) Heard Sri Govindraj, learned counsel representing Sri Nehru P., for the petitioner and Sri Rahul Rai K., learned High Court Government Pleader for the respondent-State.

(2.) The present petition is filed under Sec. 439 Cr.P.C., seeking regular bail for the petitioner in Crime No. 203/2021 of Halebeedu Police Station, Hassan District for the offence punishable under Sec. 376 (2) of IPC and Sec. 6 of POCSO Act.

(3.) Brief facts of the case are as under: