HEMANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are brothers and accused Nos. 1 and 2 are before this Court calling in question proceedings in Special Case No.18 of 2024 pending before the Additional District and Sessions Judge, FTSC-I, Tumkuru, arising out of a crime in Crime No.168 of 2023 registered for offences punishable under Sec. 376 of the IPC and under Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 ('the Act' for short).

(2.) Heard Sri C.M. Mahesh, learned counsel for the petitioners and Sri Harish Ganapathi, learned High Court Government Pleader appearing for respondent No.1.

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