RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for respondent-State and perused the material on record.

(2.) The de-facto complainant is served with the notice but there is no representation.

(3.) Charge sheet has been filed against the petitioner/sole accused in connection with crime No.103/2021 of Women Police Station, Chikkaballapura for offences punishable under Ss. 363, 376(2)(n) of IPC, Ss. 4 and 6 of Prevention of Children from Sexual Offences Act, 2012 and Sec. 9 of Prohibition of Child Marriage Act, 2006.