MAHADEVA PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard both the sides and perused the material on record.

(2.) Charge sheet is filed against the petitioner for the offence punishable under Ss. 363, 376(2)(i)(n) , 376(3), 323 and 506 of IPC, Ss. 4 and 6 of Protection of Children from Sexual Offences Act, 2012 and Sec. 9 of Prohibition of Child Marriage Act, 2006.

(3.) This petition is filed under Sec. 439 of Cr.P.C., to enlarge the petitioner on bail.