VISHWANATH CHIKKA HARIJANA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C., seeking his release on bail of the offences punishable under Sections 363 and 506 of IPC and Section 7 of POCSO Act, registered in respondent-Police Station Crime No. 309/2017.

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

(3.) After completing investigation, charge- sheet came to be filed for the offences under Sections 363, 506, 343, 354 and 366 of IPC and also under Sections 8 and 12 of POCSO Act.