PRAJWAL Vs. STATE

JUDGEMENT

(1.) The accused Nos.1 to 3 in Spl.Case No.153/2024 pending before the Court of Additional District and Sessions Judge, FTSC-II, Mandya arising out of Crime No.28/2024 registered by Malavalli Town Police Station, Mandya for offences punishable under Ss. 323, 324, 354(A), 354(D), 504, 114, 506, 376(2)(i)(n) of IPC and Ss. 4, 6, 10, 12 and 17 of POCSO Act, are before this Court under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1.

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