SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.73/2023 registered by Sampigehalli Police Station, Bengaluru City for the offences punishable under Ss. 7, 8, 11(1), 12 of Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO Act' for short) and Ss. 323, 324, 504, 506 of IPC, is before this Court under Sec. 438 of Cr.P.C.

(2.) On the basis of the complaint lodged by victim girl on 22/3/2023 at about 16 hours, Sampigehalli Police Station registered FIR in Crime No.73/2023 against the petitioner herein for the aforesaid offences. Apprehending arrest in the said case, Criminal Miscellaneous Petition No.3496/2023 was filed, which was dismissed by FTSC-1, Additional City Civil & Sessions Judge, Bengaluru on 1/6/2023. It is under these circumstances, petitioner is before this Court.

(3.) Heard learned counsel for the parties.