THE STATE Vs. N. SHIVABASAVANNA

JUDGEMENT

(1.) The present petition is filed by the State requesting this court to cancel the bail granted by the VI Additional Sessions Judge and Special Judge, Mysuru, in S.C.78/15.

(2.) The learned judge has enlarged the respondent herein who is the sole accused in a criminal case in Crime NO.89/14, a case registered by the respondent police. After concluding investigation, charge sheet is filed for the offences punishable under Sections 366, 343, 376, 506, I.P.C. and Sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012, (hereinafter referred to as the POCSO Act, for brevity).

(3.) The facts leading to the granting of bail to the respondent-accused on 10.8.2015 and filing of this petition for cancellation of bail are as follows: