NARASIMHA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri. Veeranna Tigadi, learned counsel for the petitioner and Shri. Jayaram Siddi, learned High Court Government Pleader for respondent-State.

(2.) Successive bail request of the petitioner.

(3.) Accused is facing the trial in Spl.S.C. No.124/2022 for the charges under the provisions of the Protection of Children From Sexual Offences Act, 2012 (for short 'POCSO Act'), including Sec. 6 of the said Act.