GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.2 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.215/2023 of Akkur Police Station, pending in Spl.Case (POCSO) No.2/2024 on the file of the learned I Additional District and Sessions Judge, Ramanagara, registered for the offences punishable under Ss. 376(2)(i) of Indian Penal Code (for short 'IPC') and under Ss. 4(2), 6, 15 and 14 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act'), on the basis of the first information lodged by the informant Smt.Gowramma.

(2.) Heard Sri.Siddharth B Muchandi, learned counsel for Sri.Chandrashekara K.A, learned counsel for the petitioner and Smt.K.P.Yashodha, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: