SHARANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Arun Chowdapurkar, learned counsel for the petitioner and the learned High Court Government Pleader.

(2.) The present petition is filed under Sec. 439 of Cr.P.C., with the following prayer:

(3.) The petitioner/accused is chargesheeted for the offences punishable under Ss. 363 , 366 , 506 , 509 , 376(3) , 376(ii)(n) of IPC and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012, (for short, hereinafter referred to as 'POCSO Act').