M. SURESH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner, the learned High Court Government Pleader for respondent-State as well as learned counsel appearing for respondent No.2-victim.

(2.) This petition is filed under Sec. 439 of Cr.P.C. to enlarge the petitioner/accused No.1 on bail in Cr.No.351/2022 of Yelahanka Police Station.

(3.) Charge sheet is filed against accused Nos.1 to 3 for offences punishable under Ss. 376(3), 376(2)(n) of IPC and Ss. 5(1), 6 and 17 of POCSO Act and Ss. 9, 10 and 11 of Prohibition of Child Marriage Act, 2006.