VENKATESH Vs. STATE

JUDGEMENT

(1.) Accused in Special Case No.30/2023 pending on the file of the Additional District and Sessions Judge, FTSC-1, at Tumakuru arising out of Crime No.149/2022 registered by the Tumakuru Women Police Station, Tumakuru Sub-Division, Tumakuru for the offences punishable under Ss. 363, 376 and 506 of IPC and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('the POCSO Act' for short) is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) Respondent No.2 who is served in the matter has remained absent.