DEVARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sreeharsha, learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State and perused the records.

(2.) This Petition is filed under Sec. 439 Cr.PC. with the following prayer:

(3.) Brief facts of the case are as under: Upon a complaint lodged by the second respondent, who is the mother of the victim girl, Srirampura Police, Chitradurga District, registered a case in Crime No.163/2021 on 3/9/2021 for the offence punishable under Sec. 363 of IPC and Ss. 8 & 12 of the POCSO Act.