SHABUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.1 in S.C.No.4/2023 pending before the VI Addl. District & Sessions Judge, Bengaluru Rural District, Bengaluru, arising out of Crime No.222/2022 registered by Electronic City Police Station, Bengaluru City, for the offences punishable under Ss. 376(2)(j), (n), 376D, 377, 365 read with 34 IPC, is before this Court seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) On the basis of the complaint lodged by the victim girl on 26/11/2022, Electronic City police have registered FIR in Crime No.222/2022 for the offences punishable under Ss. 34 , 365, 377, 376(2) IPC against the petitioner and two other unknown persons.