DARSHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri A.N. Radhakrishna, learned counsel for the petitioner and learned High Court Government Pleader, for the first respondent-State.

(2.) The petitioner, who is before this court has filed an application seeking grant of bail in respect of Crime No.8/2022 registered by the Channammana Achukattu Police Station for the offence punishable under Ss. 376(2)(n), 376(3) of IPC and Ss. 4,5(J)(11)(L), and 6 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 [hereinafter referred to as 'POCSO Act' for short]. The matter is now pending before the Special Court.

(3.) The police during investigation, apprehended the petitioner and he has sent to judicial custody on and from 20/1/2022.