VASEEM PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(2.) THE petitioner is said to be accused of offences punishable under Sections 366, 344, 368, 506 of IPC and Section 4 of The Protection of Children from Sexual Offences Act, 2012.

(3.) ACCORDINGLY , this criminal petition is allowed. The petitioner shall be enlarged on bail on his furnishing a personal bond for a sum of Rs. 30,000/ - with a solvent surety for a likesum to the satisfaction of the concerned Court, subject to the following conditions.