BHEEMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Vidyashankar G. Dalawai, learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State. Perused the records.

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

(3.) The brief facts of the case are as under :- A complaint came to be lodged by mother of the Victim girl on 6/9/2022 in Munirabad Police Station which was registered in Crime No.233/2021 for the offence punishable under Sec. 376 of IPC and Sec. 6 of Protection of Children from Sexual Offences Act 2012. Gist of the complaint averments reveal that the daughter of the complainant is aged about 17 years