SIDDESH G.R. Vs. STATE

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of anticipatory bail in Crime No.180/2024 of Peenya Police Station, pending on the file of the learned Additional City Civil and Sessions Judge, FTSC-II, Bengaluru, registered for the offences punishable under Ss. 4 and 6 of Protection of Children from Sexual Offences Act, 2012, ('POCSO' Act for short), Ss. 9 and 10 of Prohibition of Child Marriage Act, 2006 and Sec. 376 of Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant-Lakshmi K.R.

(2.) Heard Sri Ravikumar B.R., learned counsel for the petitioner and Sri Rahul Rai K., learned High Court Government Pleader for respondent No.1-State and Sri Harish B.S., learned counsel for respondent No.2. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: