CHANDRU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in S.C.No.1383/2024 pending before the Court of Additional City Civil and Sessions Judge FTSC-I at Bangalore, arising out of Crime No.235/2024 registered by Jnanabharathi Police Station, Bengaluru City for the offences punishable under Ss. 354(A), 354(C), 506 of IPC and Ss. 8, 12, 11(IV), 15 of the of Protection of Children from sexual Offences Act, 2012, and Sec. 66(E) of Information Technology Act, 2000, is before this Court under Sec. 439 of Cr.P.C.

(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.) F.I.R. in Crime No.235/2024 registered by Jnanabharathi Police Station, Bengaluru City, against the petitioner herein for the aforesaid offences on the basis of first information dtd. 26/5/2024 received from respondent No.2 herein who is the mother of the victim girl, aged about 15 years.