INFORMANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 439(2) of Cr.PC is filed by the informant/victim with a prayer to cancel the bail granted to respondent no.2 on 30/12/2022 by the Court of Additional District & Sessions Judge, FTSC-II, Mandya, in Spl. Case No.223/2022 arising out of Crime No.120/2022 registered by Maddur Police Station, Mandya District, for the offences punishable under Ss. 354D, 376(3), 376(2)(n), 450, 366, 506, 420 of IPC and Ss. 4, 6 & 12 of the Protection of Children From Sexual Offences Act, 2012 (for short, 'POCSO Act').

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

(3.) On 18/5/2022, the victim girl aged about 21 years had submitted a written information, based on which FIR in Crime No.120/2022 was registered by Maddur Police Station, Mandya District, against respondent no.2 and three others for the offences punishable under Ss. 376, 506, 420 of IPC and Ss. 4, 6 and 12 of POCSO Act.