SUNIL Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Charge sheet is filed against the petitioner for the offence punishable under Ss. 376(2)(n), 366 , 376(1) of IPC and Sec. 5(L) and 6 of POCSO Act.

(3.) This petition is filed under Sec. 439 of Cr.P.C. to enlarge the petitioner on regular bail.