VEERESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 19/1/2017 passed by the Principal Senior Civil Judge and CJM, Ballari in J.C.No.25 of 2016 for offences punishable under Ss. 376 and 506 of the IPC r/w Sec. 4 of the Protection of Children from Sexual Offices Act, 2012 ('POCSO Act' for short).

(2.) Heard Sri R.H. Angadi and Smt.Pooja R. Savadatti, learned counsel appearing for the petitioner and Sri V.S.Kalasurmath, learned High Court Government Pleader appearing for the respondent/State.

(3.) Facts, in brief, are as follows:-