DEBU BERA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-De Facto complainant is before this Court seeking cancellation of bail under Sec. 439 (2) of Cr.P.C . in Crl.Misc.No.9895/2019 on the file of LIII Addl.City Civil and Sessions Special Judge, Bengaluru.

(2.) Heard Sri.Ashok.G.V., learned Counsel for the petitioner and Sri.K.Rahul Rai, learned High Court Government Pleader for the respondent No.1-State and Sri. Rajendra K.R., learned counsel for respondent No.2. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is the father of victim. He is the informant lodged the information against respondent No.2 for the offences punishable under Ss. 363, 366(A) , 376 of IPC and Ss. 4, 5(J)(ii), 8 of POCSO Act, 2012. Which is now pending for trial in Spl.CC No.565/2018.