NAVEEN KUMAR K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.S.C.(POCSO) No.78/2024 pending before the Court of Addl. District and Sessions Judge, FTSC-1, Chikkaballapur, arising out of Crime No.472/2023 registered by Chintamani Rural Police Station, Chikkaballapura, for the offences punishable under Sec. 376(2)(n) of IPC, Ss. 6 and 8 of Protection of Children from Sexual Offences Act, 2012, (for short, 'POCSO Act') and Sec. 9 of Child Marriage Restraint Act, is before this Court under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned HCGP for respondent No.1. There is no representation of behalf of respondent No.2.

(3.) F.I.R. in Crime No.472/2023 was registered by Chintamani Rural Police Station, Chikkaballapura, against petitioner herein, initially for the offence punishable under Sec. 376(2)(n) of IPC, Ss. 6 and 8 of POCSO Act and Ss. 9, 10 and 11 of Child Marriage Restraint Act, on the basis of first information dtd. 17/11/2023 received from Mahesh Babu H G, Child Development Project Officer, Chintamani. During the course of investigation of the case, the petitioner herein was arrested on 22/3/2024 and subsequently remanded to judicial custody. Investigation in the case is completed and charge sheet has been filed against the petitioner for the aforesaid offences.