DATTATREYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure seeking for regular bail in Crime No.68/2016 on the file of the Banashankari Police Station, pending on the file of III Additional Chief Metropolitan Mangistrate, Bengaluru for the offences punishable under Sections 75 and 79 of the Juvenile Justice (Care and Protection) Act, 2015.

(2.) Petitioner is Accused No.7 in Crime No.68/2016. On the basis of the complaint lodged by the State Convenor of Bachapan Bachao Andolan, a raid was conducted on the premises of the petitioner on 14 -03 -2016. The allegation against the petitioner is that he had employed a minor boy aged about 14 years in his Canteen, contrary to the provisions of the Juvenile Justice (Care and Protection) Act, 2015 and also committed an offence punishable under Section 370 of IPC.

(3.) Petitioner further contended that accused Nos.1, 4 and 6 had filed Criminal petitions before this Court and also before the Additional City Civil and Sessions Judge, Bengaluru and obtained bail. The petitioner has voluntarily surrendered on 23 -03 -2016 and he was under the judicial custody. Hence, he sought for similar treatment and be enlarged on bail.