SRIMANTHA Vs. STATE

JUDGEMENT

(1.) Accused in Spl.C.C.No.309/2024 pending before the Court of Addl. District and Sessions Judge, FTSC-III, Bengaluru Rural District, Bengaluru, arising out of Crime No.19/2024 registered by Avalahalli Police Station, Bengaluru City, for the offences punishable under Ss. 376(2)(n) and 506 of IPC and Ss. 5L and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'POCSO Act') is before this Court under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.19/2024 was registered by Avalahalli Police Station, Bengaluru City, against the petitioner herein initially for the offences punishable under Ss. 5(L) and 6 of POCSO Act and Sec. 376(2)(n) of IPC, on the basis of first information dtd. 15/1/2024 received from the victim girl aged about 17 years. During the course of investigation of the case, the petitioner herein was arrested on 4/2/2024 and remanded to judicial custody. Investigation in the case is completed and charge sheet has been filed against the petitioner for the aforesaid offences.