ASHOKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.SC.No.105/2021 pending before the Court of Addl. District & Sessions Judge (FTSC-I), Chikkaballapura, arising out of Crime No.91/2021 registered by Bagepalli Police Station, Chikkaballapura District, for the offences punishable under Ss. 363, 376(2)(n) of IPC and Ss. 4 & 6 of POCSO Act, and Ss. 9 & 10 of the Prohibition of Child Marriage Act, is before this Court seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) On the complaint of Smt. Venkataravanamma W/o Srinivasa dtd. 9/4/2021, Bagepalli police have registered FIR in Crime No.91/2021 against the petitioner for the offence punishable under Sec. 363 IPC.