MARIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of anticipatory bail in Crime No. 2/2024 of Rajarajeshwari Nagar Police Station, pending on the file of the learned Addl. City Civil and Sessions Judge, FTSC-V, Bengaluru, registered for the offences punishable under Ss. 376 and 344 of Indian Penal Code (for short 'IPC'), Ss. 9 and 10 of Prohibition of Child Marriage Act and Ss. 4 and 6 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO') on the basis of the first information lodged by the informant-Sri. Manu Dev.

(2.) Heard Sri. C.V.Srinivasa, learned counsel for the petitioner and Sri. Rahul Rai K, learned High Court Government Pleader for the respondent-State. 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: