UDAYKUMAR Vs. STATE

JUDGEMENT

(1.) Heard Sri Shivasharana Reddy, learned counsel for the petitioner and Sri Veeranagouda Malipatil, learned High Court Government Pleader for respondent No.1.

(2.) The present petition is filed under Sec. 439 of Cr.P.C., with the following prayer:

(3.) The petitioner is chargesheeted for the offences punishable under Ss. 363 and 376(2)(n) of IPC and Ss. 4, 8 and 17 of the Protection of Children from Sexual Offences Act, 2012 (for short, hereinafter referred to as 'POCSO Act') and he is facing trial in Special Case (POCSO) No.64/2022 on the file of Additional District and Sessions Judge and FTSC-I (POCSO) at Kalaburagi.