ROBIN BABY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.409/2024 registered by Electronic City Police Station, Bengaluru City for the offences punishable under Ss. 12 and 17 of POCSO Act, 2012, Sec. 75 of the Bharatiya Nyaya Sanhita 2023 and Sec. 75 of Juvenile Justice (Care and Protection of Children) Act, 2015 is before this Court under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned HCGP for respondent No.1. Respondent No.2 though served in this matter, has remained unrepresented before this Court.

(3.) FIR in Crime No.409/2024 was registered by Electronic City Police Station, Bengaluru City for the aforesaid offences against Radha Kumari and the petitioner herein on the basis of the first information dtd. 17/9/2024 received from respondent No.2 who is the superintendent of Government Girls' Balamandira, Bengaluru.