GOPALA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader accepts notice for the respondents.

(2.) The petitioner was arrested on 25/10/2024, and produced before the Court on 26/10/2024.

(3.) In relation to Crime No.213/2024 for the offences punishable under Ss. 3, 4 and 6 of ITP Act, and Sec. 143(2) and 143(3) of BNS, 2023 and Ss. 4, 6 and 8 of POCSO Act, is before this Court seeking relief.