SHASHIKUMAR H.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Trivikram S., learned counsel for the petitioner, Sri. S. Vishwamurthy, learned High Court Government Pleader for the respondent No.1 - State and Sri. Tejas N., learned counsel for the respondent No.2. Perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) This is a successive bail application filed by the accused petitioner, who is facing trial in respect of the offences punishable under Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO Act' for short) and Sec. 9 of the Child Marriage Restraint Act.