SAMRAT V. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by the sole accused in crime No.69/2023 of Yelahanka Police Station.

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

(3.) FIR is registered on a complaint lodged by one Vasanta, mother of the victim against the petitioner, which was registered for offences punishable under Ss. 354(D), 324 of IPC and Sec. 12 of Prevention of Children from Sexual Offences Act, 2012.