SHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) This petition is filed under Sec. 439 of Cr.P.C. by the sole accused in Special Case No.86/2022 on the file of the Court of Addl. District and Sessions Judge, FTSC-I, Uttara Kannada, Karwar, to enlarge him on bail.

(3.) Crime No.128/2022 of Yellapur police station was registered on the basis of a complaint lodged by the victim's mother against the petitioner for offences punishable under Ss. 4, 5(L), 6 and 10 of the POCSO Act, 2012 and Ss. 376 (2)(n), 341, 504 and 506 of IPC .