B.S. YEDDYURAPPA Vs. CRIMINAL INVESTIGATING DEPARTMENT

JUDGEMENT

(1.) Aggrieved by the order dtd. 28/2/2025 passed in Spl.C.C.No.420/2025 arising out of Crime No.9/2024 pending on the file of Additional City Civil and Sessions Judge (FTSC-1), Bengaluru, wherein cognizance of the offences alleged has been taken by the Court and process has been issued against the accused, the present writ petitions are filed.

(2.) Petitioner in W.P.No.7447/2025 is accused of committing an offence which is punishable under Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 ('the POCSO Act' for short) and Ss. 354A, 204, 214 read with Sec. 37 of IPC. Petitioner is accused no.1 before the trial Court.

(3.) Petitioners in W.P.No.7322/2025 have been accused of committing an offence which is punishable under Ss. 204, 214 read with Sec. 37 of IPC. Petitioners are accused nos.2 to 4 before the trial Court.