MADHU K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.Case No.52/2022 pending before the Court of I Additional District and Sessions Judge, Ramanagara, arising out of Crime No.19/2022 registered by Ramanagara Women Police Station, Ramanagara for offences punishable under Sec. 363, 376 of IPC, Sec. 9 of Prohibition of Child Marriage Act, 2006, Ss. 4 and 6 of Protection of Children from Sexual Offences Act, 2012 and Ss. 3(1)(w)(i), 3(2)(v)(a) of SC/ST (POA) Act, is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for respondent No.1-State.

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