CHANDRAHAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Shiva Shirur, learned counsel for the petitioner and Smt.Girija S.Hiremath, learned High Court Government Pleader for the respondent-State.

(2.) nd respondent though served remained absent. 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 :- Gokarna Police registered in Crime No.8/2023 based on the complaint lodged by mother of the victim girl for the offence punishable U/sec.354 IPC and Sec. 8 and 12 of the POCSO Act. Gist of the complaint averments reveal that the accused petitioner had confined the victim girl in a room and misbehaved with victim girl by inserting his hands in the undergarments of the victim girl who is aged 6 years and with great anxiety and fear, victim girl escaped from the clutches of the petitioner and intimated the incident to her mother.