SADDAM HUSSEIN Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on bail in Crime No.250/2022 registered at Mico Layout Police Station.

(2.) Heard the learned counsel for petitioner, learned High Court Government Pleader for respondent/State and learned counsel appearing for respondent No.2/complainant.

(3.) Charge-sheet has been filed against the petitioner for offence punishable under Ss. 363, 366(a), 376(2)(n) of IPC and Ss. 4 and 6 of POCSO Act.