AKASHAY SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Smt.Pavitra Havaldar, learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1 - State.

(2.) This petition is filed under Sec. 439 of Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: Upon a complaint lodged by the mother of the victim girl, Munirabad police registered a case in Crime No.192/2022 for the offence punishable under Ss. 376, 506 of IPC read with 6 of POCSO Act.