(1.) Accused in Spl.C.No.56/2025 pending before the Court of Addl. City Civil and Sessions Judge-FTSC-III, Bengaluru, arising out of Crime No.416/2024 registered by Puttenahalli Police Station, Bengaluru City for the offence punishable under Sec. 64 of BNS, 2023, Sec. 5(j), 5(l) and 6 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 9 of the Prohibition of Child Marriage (Karnataka Amendment) Act, 2016 is before this Court under Sec. 483 of BNSS, 2023 seeking regular bail.
(2.) Heard the learned counsel for the petitioner, learned HCGP and learned counsel appearing for respondent No.2.
(3.) FIR in Crime No.416/2024 was registered by Puttenahalli Police Station, Bengaluru City against the petitioner for the aforesaid offences, on the basis of first information dtd. 13/11/2024 received from the victim girl, aged about 17 years 9 months as on the said date. During the course of investigation, the petitioner was arrested on 13/11/2024 and subsequently remanded to judicial custody. Investigation of the case is complete and charge sheet has been filed against the petitioner for the aforesaid offences.