JAYAVANTH S. Vs. STATE

JUDGEMENT

(1.) Accused No.1 in Spl.C.No.193/2024 pending before the Court of Addl. District and Sessions Judge, FTSC-I, Mysuru, arising out of Crime No.19/2024 registered by Narasimharaja Police Station, Mysuru City, for the offences punishable under Ss. 376(2)(n) and 366(A) of IPC and Ss. 5(J)(ii), 5(L) and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'POCSO Act') 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 who is served in the matter has remained unrepresented before this Court.

(3.) FIR in Crime No.19/2024 was registered by Narasimharaja Police Station, Mysuru City, against the petitioner and mother of the victim girl, on the basis of first information dtd. 31/1/2024 received from respondent No.2 herein, who is the representative of NGOs Odanadi Seva Samssthe, at Mysuru. During the course of the investigation of the case, the petitioner who was arrayed as accused No.1 in the FIR was arrested on 1/2/2024 and remanded to judicial custody. Investigation in the case is complete and charge sheet has been filed against the petitioner and another for the aforesaid offences.