ARAVINDA B.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellant, learned High Court Government Pleader for respondent No.1/State and learned counsel appearing for respondent No.2/victim.

(2.) Appellant is the sole accused facing trial in Spl.C.No.145/2021, pending on the file of Additional District and Sessions Judge, FTSC-1, Mandya, for offences punishable under Ss. 363 , 366(A) , 376(3) , 376(2)(n) , 354(D) of IPC and Ss. 6 and 12 of The Protection of Children from Sexual Offences Act and Sec. 9 of Prohibition of Child Marriage Act and under Sec. 3(1)(w)(i)(ii) of SC/ST (Prevention of Atrocities) Amendment Act, 2015.

(3.) The learned Sessions Judge vide order dtd. 4/10/2021 has rejected appellant's prayer for bail, hence he is before this Court in this appeal filed under Sec. 14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.