PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.20/2024 registered by Kodekal Police Station, Yadgir district for the offences punishable under Ss. 376(2)(n) and 376(2)(f) of IPC, Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 and Ss. 9 and 10 of the Prohibition of Child Marriage Act, 2006 is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) The FIR in Crime No.20/2024 was registered by Kodekal Police Station, Yadgir against the petitioner and four others for the aforesaid offences on the basis of the statement of the victim girl that was recorded in the District Hospital, Vijayapur. During the course of investigation, the petitioner herein, who is the husband of the victim girl was arrested on 14/4/2024. The bail application filed by the petitioner before the jurisdictional Sessions Court in Crime No.20/2024 was rejected on 25/4/2024. Therefore, he is before this Court.