KARTHIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl. CC No.2276/2023 pending before the Court of FTSC-I, Additional City Civil and Sessions Judge, Bengaluru arising out of Crime No.141/2023 registered by RMC Yard Police Station, Bengaluru for the offence punishable under Ss. 363 of IPC and Ss. 7, 8, 11(iv) and 12 of the Protection of Children from Sexual Offences, Act, 2012 ('the POCSO Act' for short) is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel for the petitioner and learned HCGP appearing for the respondents.

(3.) FIR in Crime No.141/2023 was registered by RMC Yard Police Station, Bengaluru, against unknown persons for the offence punishable under Sec. 363 of IPC based on the complaint lodged by respondent No.2 on 14/8/2023. During the course of the investigation, the petitioner was arrested on 22/8/2023. The victim girl was traced and brought back. The investigation in the case is complete and the charge-sheet has been filed. Petitioner's bail application filed before the Court of FTSC-I, Additional City Civil and Sessions Judge, Bengaluru in Crl. Misc. No.8615/2023 was rejected on 12/10/2023. Therefore he is before this Court.