KIRAN Vs. STATE

JUDGEMENT

(1.) Accused No.1 in Crime No.237/2023 registered by Harohalli Police Station, Ramanagara for the offences punishable under Sec. 376 of IPC, Ss. 4 and 6 of Protection of Children from Sexual Offences Act, 2012 and Sec. 9 and 11 of Prohibition of Child Marriage Act, 2006 is before this Court under Sec. 438 of Cr.P.C.

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

(3.) Respondent No.2 is served and has remained absent. Respondent No.3 is represented by the learned counsel.