ASHOK NAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The matter pertains to Bengaluru Bench and is taken up at Kalaburagi Bench through video conferencing. Heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(2.) This is the successive bail request filed by the petitioner who is accused in Spl.Case No.782/2022 on the file of the Addl. District and Sessions Judge, FTSC-I, Tumakuru.

(3.) Petitioner is accused of the offence punishable under Sec. 376 of the Indian Penal Code and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012.