SMT. ANITHA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) A complaint had been filed on 11/2/2018 by the second respondent, the grand mother of one Chandan Kumar stating that the petitioner along with several others, had conducted a forcible sex change operation on Chandan Kumar, changing his sex from male to female by kidnapping him etc. Apart therefrom, there are various allegations which have been made against the different accused including offences under Sec. 376 of IPC and Ss. 6 and 21 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'the POCSO Act' for short).

(3.) After the completion of the investigation, a charge sheet has been laid including that the petitioner, who is accused No.4 therein.