VISHWA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. Naveen Chatrad, learned counsel for the petitioner and Smt. Girija S. H iremath, learned High Court government pleader for respondent No.1 - State.

(2.) The present petit ion is filed under Sec. 438 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under:- The petitioners herein are shown as accused in respect of Crime No.22/2023 by Kaginele Police, Haveri district for the offences punishable under Ss. 354(C), 504 of IP C and Sec. 12 of POCSO Act.