ASHOKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is praying to enlarge him on bail in Special Case No.337/2018, pending on the file of the Additional District and Sessions Judge, Hassan.

(2.) Charge-sheet is filed against the petitioner and two others for the offence punishable under Ss. 363, 366A , 417, 376 of IPC and Sec. 10 of Child Marriage restraint Act and Sec. 6 of POCSO Act, 2012.

(3.) The material on record reveal that the petitioner was arrested on 2/4/2018 and he was enlarged on bail by this Court by an order dtd. 21/8/2018 in criminal petition No.5596/2018. Since he failed to appear before the trial Court he was secured under NBW and on his production, he was remanded to JC on 13/1/2023.