MADHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(2.) Petitioner is accused No. 3 in a criminal case bearing Crime No.231/2015 on the file of Subramanyapura Police Station for the offences punishable under Sections 399, 366-A of Indian Penal Code and Sections 366-B, 370, 370(A), 372, 373 r/w 34 of IPC and u/Ss. 3, 4, 5, 6, 7, 9 of Immoral Traffic Prevention Act, 1956 & under Sections 3, 4, 7, 8, 17 of POCSO Act. Petitioner is in judicial custody since the date of his arrest. Hence, he has filed this application under Section 439 of Cr.P.C seeking his release.

(3.) Learned Government Pleader along with learned counsel who has filed I.A. No.1/2015 to assist the prosecution submits that investigation is completed and charge-sheet has been filed and if the entire record is secured, that will reveal role of this petitioner.