KAVIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent- State and perused the records.

(2.) This petition is filed under Sec. 439 Cr.PC, with the following prayer:

(3.) Brief facts of the case are as under: The mother of the victim girl lodged a complaint with Kumaraswamy Layout Police Station on 20/7/2022 which was registered in Crime No.235/2022 for the offence punishable under Sec. 376 IPC and Ss. 4 & 6 of the Protection of Children from Sexual Offences Act, 2012 [hereinafter referred to as 'POCSO Act' for short].