B.S.YEDDYURAPPA Vs. CRIMINAL INVESTIGATION DEPARTMENT

JUDGEMENT

(1.) The petitioner is before this Court seeking grant of anticipatory pail in respect of Crime No.84 of 2024 (re-numbered as Crime No.9 of 2024) registered for offences punishable under Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 and under Sec. 354A of the IPC.

(2.) Heard Sri C.V.Nagesh, learned senior counsel appearing for the petitioner, Prof. Ravivarma Kumar, learned senior counsel/Special Public Prosecutor appearing for respondent No.1 and Sri S. Balakrishnan, learned counsel appearing for respondent No.2.

(3.) The facts, adumbrated, are as follows:-