Y. NAAGASHESHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on bail application.

(2.) On the basis of the complaint filed by Smt. Bebi S, the Vidyaranyapura Police have registered the case in crime No.15/2023 against Mokisht for the commission of offence punishable under Sec. 363 of IPC and Sec. 12 of Prevention of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO Act, 2012' for the sake of brevity).

(3.) After completion of investigation, the investigating officer has submitted the charge sheet for the offences punishable under Sec. 363 of IPC, Sec. 3(A) 4, 5(L), 6, 11 (V), 12,16 and 17 of POCSO Act, 2012.