SANJIV KUMAR Vs. STATE

JUDGEMENT

(1.) Accused in Crime No.290/2025 registered by Mahadevapura Police Station, Bengaluru, for the offences punishable under Ss. 64(2), 137(2) and 87 of BNS, 2023 and Ss. 4, 6 and 10 of POCSO Act, 2012, is before this Court under Sec. 483 of BNSS, 2023, seeking regular bail.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for respondent No.1. Respondent No.2, who is served in the matter has remained unrepresented before this Court.

(3.) FIR in Crime No.290/2025 was registered by Mahadevapura Police Station, Bengaluru, initially for the offence punishable under Sec. 137(2) of BNS, 2023, against the petitioner based on the first information dtd. 15/5/2025 submitted by respondent No.2, who is the elder brother of victim girl aged about 17 years. During the course of investigation, petitioner herein was arrested on 16/5/2025 and subsequently, remanded to judicial custody. His bail application filed before the Trial Court in Crl.Misc.No.4298/2025 was dismissed on 6/6/2025. Therefore, he is before this Court.