PRABHAKAR Y. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., praying to enlarge the petitioners/accused Nos.1 and 2 on bail in Crime No.65/2022, registered at Bengaluru District Women Police Station, for an offence punishable under Sec. 363 of IPC, pending on the file of the Court of Additional District and Sessions Judge, Fast Tract Sessions Court-I, Bengaluru Rural District, Bengaluru in Spl.C.No.780/2022.

(2.) The petitioners have been charge sheeted for offences punishable under Sec. 5(L), 6 and 4(2) of the POCSO Act, 2012 and Sec. 363 of IPC.

(3.) It is brought to the notice of the Court that trial is under progress and 17 witnesses are already examined.