DODDABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent No.1/ State.

(2.) Respondent No.2/ complainant is served, but there is no representation.

(3.) Crime No.76/2022 is registered at Haveri Women's police station against accused Nos.1 and 2 for offences punishable under Ss. 376(N), 506 and 109 of IPC and Ss. 6, 10 and 12 of POCSO Act, 2012.