SUKSHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.74/2022 registered by Yelahanka Police Station, Bengaluru in Spl.Case No.943/2022 for the offences punishable under Ss. 366 , 376(2)(N) , 506 of IPC, Sec. 6 of the POCSO Act pending before the Additional City Civil and Sessions Judge, FTSC-IV, Bengaluru.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondents.

(3.) Respondent No.2 present before the Court and submits that she will instruct the learned High Court Government Pleader to argue the case on her behalf.