PUNITH C.T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has filed the petition under Sec. 439 of Cr.P.C., for enlarging him on bail in Channarayapatna Town Police Station, Crime No.0214/2023, initially registered for the offence under Sec. 363 of I.P.C., which later on culminated in submission of the charge sheet for the offences punishable under Ss. 363, 376 of I.P.C and Ss. 4, 8, 12 of the Protection of Children from Sexual Offences Act, 2012, pending on the file of the Additional District and Sessions Judge, FTSC- 1, Hassan.

(2.) Heard the learned counsel for the petitioner, learned counsel for respondent No.1 and learned HCGP for respondent No.2. Perused the records.

(3.) The petitioner and respondent No.2 have also filed their respective affidavits and same are placed on record.