CHANNABASAVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.185/2025 registered by Devadurga Police Station, Raichur district, for the offences punishable under Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 65(1) of Bharatiya Nyaya Sanhita, 2023 is before this Court in this petition filed under Sec. 483 of the Bharatiya Nagagarik Suraksha sanhita, 2023 seeking regular bail.

(2.) Heard learned counsel for the parties.

(3.) FIR in Crime No.185/2025 was registered by Devadurga police station, Raichur district for the aforesaid offences against the petitioner based on the first information submitted by the victim girl, aged about 15 years. During the course of investigation, petitioner was arrested on 18/6/2025 and subsequently remanded to judicial custody. After completing the investigation, charge sheet has been filed against the petitioner for the aforesaid offences. The bail application filed by the petitioner before the jurisdictional Sessions Court in Crl.Misc.No.640/2025 was rejected on 17/10/2025. Therefore, he is before this Court.