GOWTHAMGOWDA T.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.C.No.326/2024 pending before the Court of Addl. District and Sessions Judge-FTSC-1, Hassan District, arising out of Crime No.117/2024 registered by Holenarasipura Town Police Station, Hassan District for the offences punishable under Ss. 363 and 376 of IPC, Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012, is before this Court seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned counsel appearing for respondent No.1.

(3.) Respondent No.2 who is served in the matter has remained unrepresented before this Court.