ROHITH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Sec. 439 of the Code of Criminal Procedure, 1973, for granting bail in Crime No.1/2022 registered by Nandini Layout Police Station, which is now pending in the Fast Track Court-II, Bengaluru in Spl.C.C.No.514/2022 for the offences punishable under Ss. 363, 366, 376 of the Indian Penal Code, 1860 and Ss. 5(L) and 6 of POCSO Act, 2012.

(2.) Respondent No.2 served and unrepresented.

(3.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.