SHIVAKUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners on bail, in the event of their arrest in respect of Crime No.93/2022 registered by Annapoorneshwari Nagar Police Station, Bengaluru City, for the offence punishable under Ss. 366-A , 376 and 212 of IPC and Ss. 4 and 6 of POCSO Act.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that these two petitioners helped the accused No.1 in taking the victim girl from Kallahalli to Majestic. Hence, based on the complaint, the police have invoked the offence under Ss. 366-A , 376 and 212 of IPC and Ss. 4 and 6 of POCSO Act against the petitioners.