VENKATARAVANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Jagadisha, learned counsel for the petitioner and Sri Vinayaka V.S., learned High Court Government Pleader for respondent No.1/State. Sri Raghavendra A.S., counsel for respondent No.2 is absent.

(2.) Petition under Sec. 439 Cr.P.C., with the following prayer: -Wherefore, the petitioner most respectfully prays that this Hon'ble Court may be pleased to allow this bail petition and enlarge the petitioner on bail in Spl.S.C.No.147/2021 of respondent Gudibande police, for the offence punishable under Sec. 376 (2) (n) of the Indian Penal Code, Sec. 5 (J) (II), 5(L) and 6 of the POCSO Act, pending trial before the Addl. District and Sessions Judge, FTSC-1, at Chikkaballapura, in the interest of justice and equity.-

(3.) Brief facts of the case are as under: