RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Basavaraju T.A, learned counsel for the petitioner and Sri. Vinayaka V.S., learned High Court Government Pleader for the respondent No.1 -State.

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

(3.) The petitioner is charge sheeted for offence punishable under Sec. 366, 376(2)(n) of IPC and Sec. 5(j)(ii), 5(L), 6 of POCSO Act and Sec. 9 of Prohibition of Child Marriage Act.