PRAVEEN KABBER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks for the following reliefs:

(2.) Heard learned counsel for the petitioner, learned HCGP for respondent No.1 and learned counsel for respondent No.2 and perused the material on record.

(3.) A perusal of the material on record will indicate that respondent No.2-defacto complainant is the mother of the alleged victim in relation to whom respondent No.2 has filed the instant complaint, which is registered as FIR in Crime No.77/2022 and currently pending in Spl.C.C.No.360/2022 for the alleged offences punishable under Ss. 363, 342, 376 of IPC, Sec. 6 of POCSO Act, 2012 and Sec. 9 of Child Marriage Act,2006, before the Special Court. It is an undisputed fact that the petitioner- sole accused is in judicial custody as on today and the said Spl.C.C.No.360/2022 is pending adjudication.