MOHAMMED AAMIR RAZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is accused No.4 in Special Case No.2679 of 2023 pending before FTSC-1, Additional City Civil and Sessions Judge, Bengaluru. He is knocking at the doors of this Court seeking quashment of entire proceedings registered against him in Crime No.376 of 2023 for offences punishable under Ss. 17 and 21 of Protection of Children from Sexual Offences Act, 2012 ('the Act' for short) and Sec. 506 r/w Sec. 34 of the IPC.

(2.) Heard Sri Tejas S., learned counsel appearing for the petitioner and Sri Harish Ganapathy, learned High Court Government Pleader appearing for respondent No.1.

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