SADIQ Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent - State. Perused the materials placed before this Court.

(2.) This petition is filed by accused No. 1 seeking the relief of regular bail in Crime No. 19/2018 of respondent police station, which is registered for the offences punishable under Sections 143, 147, 148, 323, 324, 504, 506, 354(D)(2) R/w. Section 149 of the IPC and sections 12 and 17 of the Protection of Children from Sexual Offences Act, 2002 ('POCSO Act', for short).

(3.) The summary of the case of the prosecution is that: