KISHAN Vs. STATE BY SRINGERI POLICE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 376(1), 366A and 343 of IPC and also under Section 4 of the POCSO Act, 2012 registered in respondent - police station.

(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.) I have perused the grounds urged in the bail petition, FIR, complaint and other materials placed on record, so also, the order of the learned Sessions Judge in rejecting the bail application of the petitioner.