PRAZWAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Special Case No.298/2023 pending before the Court of Additional District and Sessions Judge, FTSC-1, at Davanagere for the offences punishable under Ss. 366(A) and 376 of IPC, Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('the POCSO Act' for short) and Sec. 9 of the Child Marriage Restraint Act 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.