MUNIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of a crime in Crime No.209 of 2023 for offences punishable under Sec. 12 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' for short).

(2.) Facts, in brief adumbrated, are as follows:-

(3.) Heard Sri S.P.Kulkarni, learned senior counsel appearing for the petitioner and Sri B.N. Jagadeesha, learned Additional State Public Prosecutor for the respondents.