BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the State and perused the records.

(2.) Petitioner has been arraigned as the sole accused in crime No.62/2015 of Kallambella police station (Special C.C. No.167/2015), pending on the file of the III Additional Sessions Judge, Tumkur, for the offence punishable under Sections-376, 342, 506 (B) and 201 of the Indian Penal Code and Section-6 of the Protection of Children from Sexual Offences Act 2012 (POCFSO Act).

(3.) After concluding the investigation, the respondent-police have already filed charge sheet against the petitioner for the aforesaid offence and the case is now pending for trial on the file of the III Additional Sessions Judge, at Tumkur. The case on hand relates to abduction of a minor girl aged 17 years (name not mentioned) and committed rape on her on 26.03.2015.