LAKSHMI NARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has preferred this appeal against the order passed by the FTSC-1, Additional City Civil and Sessions Judge, Bengaluru in Crl.Misc.No.9131/2025 dtd. 4/11/2025.

(2.) The brief facts leading to this appeal are that on the basis of the complaint filed by one Parvathi, K.R.Puram Police has registered the case in Cr.No.630/2025 against the accused for the offence under Ss. 7 and 8 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act, 2012' for short). On the same day accused was arrested and produced before the Magistrate. Accused has been remanded to judicial custody. The application was filed under Sec. 483 of BNSS for grant of regular bail and the same came to be rejected by the trial Court. Being approved by this order, the appellant/accused has preferred this appeal.

(3.) Learned counsel for the appellant would submit that the investigation is already completed and IO has submitted the chargesheet against the accused for the commission of offence under Ss. 7 and 8 of POCSO Act, 2012 and also Sec. 3(1)(w) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 and Sec. 75(1)(ii) of the Bharatiya Nyaya Sanhita, 2023. The alleged commission of offences are not punishable with death or imprisonment for life and the accused is not required for further investigation. Hence, sought to allow this appeal.