KOLLAPPA BASAVARAJAPPA VADDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Santosh B. Nargund, learned counsel for the petitioner and Smt. Girija S. Hiremath, learned High Court Government Pleader for respondent No.1- State and perused the records.

(2.) This Petition is filed under Sec. 439 Cr.PC. with the following prayer:

(3.) Brief facts of the case are as under: The mother of the victim girl has lodged the complaint, Yellapur Police on 12/5/2022 registered the same in Crime No.122/2022 for the offences punishable under Sec. 376 (2)(n) of IPC and Ss. 4, 5(L), 6 and 10 of POCSO Act.