G KRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 376 and 506 of IPC and under Section 4 of the Protection of Children from Sexual Offences Act, 2012, registered in respondent - police station Crime No. 28/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioner and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) Learned counsel made the submission that trial is going on and the victim girl and her mother turned hostile and have not supported the prosecution case. Hence, he submitted that in view of the same by imposing reasonable conditions, petitioner may be enlarged on bail.