SUSHANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the sole accused challenging the order dtd. 31/10/2022 passed in Criminal Misc. No.1395/2022 by the Additional District and Sessions Judge, FTSC-I, Belagavi, whereunder the bail petition filed by this appellant/accused in respect of Athani Police Station Crime No.209/2022 registered for the offences punishable under Ss. 366, 376(3) of IPC and Ss. 4 and 6 of POCSO Act, 2012 and 3(1)(w)(i), 3(2)(v), 3(2)(v- a) of SC/ST (POA) Act, 1989, came to be rejected.

(2.) Heard the learned counsel for the appellant and the learned HCGP for the respondent No.1-State.

(3.) Respondent No.2 in spite of service of notice, has not chosen to appear either in person or through counsel.