RAKSHITH ALIAS MANDYA 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 341, 354(A)(1), 366, 376(D), 506(B) read with 34 of Indian Penal Code (hereinafter referred to as "IPC" for the sake of brevity) and Section 4 of Protection of Children from Sexual Offences Act (herein after referred to as "POCSO Act"), registered in respondent - police station Crime No. 18/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused No. 1 and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) I have perused the grounds urged in the bail petition, FIR, complaint and also other materials produced in the case like, further statement of the complainant, so also, I have perused the order passed by the learned Sessions Judge, Bengaluru, rejecting the bail application of the present petitioner.