CHANDRU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No.17/2021 of Sakaleshpura Rural Police Station, now pending on the file of Additional District and Sessions Judge (FTSC-1), Hassan in Spl. C. No.29/2021.

(2.) Charge sheet is filed against the petitioner for the offence under Sec. 376 of Indian Penal Code, 1860 (hereafter referred to as ' IPC ' for short) and under Ss. 4 and 12 of the Protection of Children from Sexual Offences Act, 2012 (hereafter referred to as 'POCSO Act' for short). It is submitted that the charges are already framed and the matter is set down for trial.

(3.) Petitioner was arrested on 21/1/2021. Two of his applications seeking bail have been rejected by the learned Sessions Judge vide order dtd. 13/7/2021 and 24/11/2022.